GYANPRAKASH Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern disposal of WP Nos. 6254/12, 6275/12, 6276/12, 6277/12, 6278/12, 6279/12, 6280/12, 6281/12, 6282/12, 6283/12, 6289/12, 6290/12, 6291/12, 6292/12, 6293/12, 6294/12, 6295/12, 6296/12, 6297/12, 6298/12, 6299/12, 6300/12, 6301/12, 6302/12, 6303/12, 6304/12, 6305/12, 6306/12, 6307/12, 6308/12, 6309/12, 6310/12, 6311/12, 6312/12, 6313/12, 6314/12, 6315/12, 6316/12, 6317/12, 6318/12, 6319/12, 6320/12, 6321/12, 6322/12, 6323/12, 6324/12 and 7398/12, since it is jointly stated by counsel for the parties that all writ petitions involve same issue in identical facts situation.

(2.) For convenience the facts have been noted from WP No. 6254/2012.

(3.) This writ petition has been filed by petitioner challenging the order dated 31st August 2010 passed by Collector of Stamps as affirmed by order dated 1/2/2011 in appeal by the Commissioner and the order dated 18th January 2012 in Second appeal by board of revenue.