GANGOTRI APARTMENT OWNERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED Advocate Mr. Ambar Nath Banerjee has appeared for the petitioners-Gangotri Apartment Owners Association and one another. Mr. Banerjee has submitted that in this petition filed under Article 226 of the Constitution the petitioners have challenged the constitutional validity of Sections 3(b), 3(d), 3(r), 3(w), 7, 10, 13, 19 and 21(4) of the Bihar Apartment Ownership Act, 2006 (hereinafter referred to as the Act). Nevertheless, the challenge essentially was against the registration fee charged by the State. He has submitted that in view of the Government Notification dated 6th May 2006 issued by the State of Bihar under the Indian Stamp Act, 1899 in respect of Stamp duty chargeable on instruments of conveyance, the petitioners do not want to pursue the matter further. He therefore, does not press this petition. The petition is disposed of as not pressed. The parties will bear their own cost.