DEOCHAND BHURA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONER seeks compliance of order passed in writ petition No. 11986/2012 decided on 08.03.2013. Said writ petition as is evident from the order was directed against the order dated 24.07.2012 passed by Commissioner, Jabalpur Division Jabalpur under Section 56 (A) of the Indian Stamp Act, 1899 as applicable in the State of Madhya Pradesh in the matter of demand of stamp duty on an instrument dated 18.07.2006.

(3.) IT appears from the document Annexure P/1 that petitioner had preferred an appeal though not clear as to against which order; be that as it may. The said appeal has been dismissed on 13.04.2015 in the following terms "