LexM/S. ANSAL HOUSING AND CONSTRUCTION LIMITED versus STATE OF UTTAR PRADESH AND OTHERS
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2016] 2 S.C.R. 893 MIS. ANSAL HOUSING AND CONSTRUCTION LIMITED A v. '.'TATE OF UTTAR PRADESH AND OTHERS (Civil Appeal Nos. 2582-2584 Of2016) MARCH 09, 2016 [KURIAN JOSEPH AND ROHINTON FALI NARIMAN, JJ.] Stamp Act, 1899 - ss.33/47A - Stamp duty - Payment of, by the developer and the al/ottees ulss. 33/47A - On facts, in a writ petition filed by the develope1; in respect of the bipartite agreement belll'een the State and !he developer, the High Court relegated the developer to the co111petent authority - However, in the writ petitions flied by the allottees of the developer, in respect of the tripartite agreement between the State on the one hand and the developer and a/lo/tees on the other hand, the High Court held that full stamp duty is payable on the basis that the arrangement is a lease - On appeal held: High Court was not justified in adjudicating the issue when there is a statutory scheme provided for adjudication of such issues by the competent authorities concerned - Jn respect of writ petition filed by al/ottees of the developer, parties relegated to the competent authority under the Stamp Act for the adjudication of the dfapute - In writ petition filed by the developer, authorities have passed orders and matter is pending before the High Court and the same is to be dfaposed of expeditiously. CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2582- 84 of2016. From the Judgment and Order dated 04.08.2011 in Writ-C No. 40656 of2004 and order dated 16.08.2011 in Civil Misc. Writ Petition No. 73277 of2010 and order dated 16.08.2011 in Misc. Writ Petition No. 56556 of20 I 0 passed by the High Court of Judicature at Allahabad. B c D E F Sachin Datta, S.R. Singh, Sr. Advs., Ms. Dharitry Phookan, Yibhu G Tiwari, Ravi Prakash Mehrotra, Chandra Prakash, Rameshwar Prasad Goyal, Sudeep Kumar, Yinay Garg, R.R. Rajesh, (For Mr. Brajesh Kumar) Advs. for the appearing parties. The Judgment of the Court was delivered by 893 H 894 SUPREME COURT REPORTS [2016] 2 S.C.R. A KURIAN, J. I. We have heard learned counsel for the parties. B c D E F 2. Leave granted. 3. The short issue raised in the.se appeals pertains to the stamp duty payable by the developer and the allottees under Sections 33/47(A) of the Indian Stamp Act, 1899. 4. In a writ petition filed by the developer, in respect of the bipartite agreement between the State and the developer, the High Court by judgment dated 4th August, 2011 relegated the developer to the competent authority. However, in the writ petitions filed by the allottees of the developer, by another judgment dated 16th August, 2011, the High Court took the view that even in respect of the tripartite agreement between the State on the one hand and the developer and allottees on the other hand also, full stamp duty is payable on the basis that the arrangement is a lease. Before us, several contentions are taken, some of which we may refer below :- 1. Whether the tripartite agreement qua the allottees is a lease, is a matter to be adjudicated by the competent authority and therefore, the High Court was not justified in going to that issue; 2. The allottees were in any case exempted from payment of the stamp duty. There are a few other contentions as well. 5. In our view, bereft of the required materials before the High Court, the Court was not justified in adjudicating the issue at the first instance when there is a statutory scheme provided for adjudication of such issues by the competent authorities concerned. 6. In that view of the matter, without expressing any further opinion, we set aside the judgment dated 16.8.2011 in Civil Miscellaneous Writ Petition No. 73277 of 20 I 0 and other connected matters. The parties are relegated to the competent authority under the Indian Stamp Act in the State of Uttar Pradesh for the adjudication of the dispute. We direct G the Authority concerned to issue notice to the parties, hear them and pass final orders on merits on the dispute within a period of six months from today. H 7. As far as Writ Petition 40656 of 2004 filed by the developer leading to the Judgment dated 4.8.2011 is concerned, we are informed MIS. ANSAL HOUSING AND CONSTRUCTION LTD. v. STATE 895 OF UTTAR PRADESH [KURIAN, J.] that during the pendency of the special leave petition before this Court, the adjudicating authority has passed an order on 16.1.2015 and thereafter the matter was carried before the appellat
Excerpt shown. Read the full judgment & AI analysis in Lexace.