STATE OF HARYANA Vs. NAVUTHAN EDUCATIONAL TRUST

JUDGEMENT

(1.) Delay in filing and re-filing the appeal is condoned for the reasons mentioned in the applications and the same stand disposed of. LPA-336-2019:

(2.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dated 17.04.2018 passed by the learned single Judge dismissing the writ petition filed by the appellant-State challenging the order dated 17.12.2010 passed by Financial Commissioner (Revenue)-cum-Chief Controller Revenue Authority, Haryana, arising out of the proceedings under section 47-A of the Indian Stamp Act, 1899 (as applicable in State of Haryana) (for short, "the Stamp Act"), in respect of a conveyance deed.

(3.) Facts, in brief, required to be noticed for adjudication of the controversy at hands, can be summarized as under.