DAULAT SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) CM No. 1177 of 2017

(2.) Mr. Karan Gupta, learned counsel for the petitioner submits that the land of the petitioner was acquired for the purpose of setting up Eastern Dedicated Freight Corridor in the District of Patiala, resulting into passing of the award dated 14.12011 (Annexure P-2) and payment of compensation of Rs. 1,97,55,083/- vide cheque dated 18.7.2013. The Union of India had come out with a policy to extend the benefit of refund of stamp duty and registration charges to the persons, whose land had been acquired in case they purchased the land within one year from the date of compensation. He has drawn the attention of this Court to clause (viii) of the policy which reads thus:-

(3.) In view of the aforementioned fact, the petitioner submitted request for refund of the stamp duty and registration charges, but the same has wrongly been rejected vide communication dated 9.2015 (Annexure P-1), which reads as under:-