BABULAL GAUTAM Vs. SHYAM DAS

JUDGEMENT

(1.) Petitioner in this writ petition has assailed an order dated 13/1/2006 passed by the learned trial Court with respect to the levy on the stamp duty on the document (P-4), which relates to the management of Bhole Kuti Ashram executed by Ram Bai.

(2.) The trial Court has held that the said document is chargeable to stamp duty under Article 58 of Schedule 1-A of Stamp Act. It amounts to deed of settlement within the purview of Section 2(24)(c) of the Stamp Act.

(3.) Shri S. K. Pathak, learned counsel for the petitioner has submitted that the aforesaid document is only deed of management. By the said document trust has not been created. Document is simply with respect to the management which is chargeable under Article 7 of Schedule 1 -A of Stamp Act.