PRIYANKA MISHRA Vs. NISHI NARYANI

JUDGEMENT

(1.) This Miscellaneous Petition under Article 227 of the Constitution of India is filed by the petitioners being aggrieved of order dtd. 15/12/2017 passed by learned Collector of Stamp and District Registrar, Sehore in Case No.83/B-103/Sec. -33/2017-18 whereby photocopy of a document has been accepted for impounding.

(2.) Learned counsel for the petitioners after reading the order dtd. 18/8/2017 passed in Writ Petition No.2333/2017 (Priyanka Mishra and Another versus Dr.Nishi Naryani and Others) submits that impounding of photocopy of a document is not permissible. The law in this regard as held by Hon'ble the Supreme Court in Hariom Agrawal versus Prakash Chand Malviya (2007) 8 SCC 514 is crystal clear.

(3.) Learned counsel for respondent No.1 and learned Government Advocate for the State support the impugned order.