- (1.) In the light of the order dated 22.01.2015 already passed by this Court in I.A. Nos. 7-8 as mentioned in the Office Report dated 11.02.2015, no further order on these IAs. is required.
(2.) I.A. Nos. 9 and 10 - these two applications are filed by the applicants/respondent Nos.1- 4. - Libra Buildtech Private Ltd. & Ors. (hereinafter referred to as "the applicants") for direction by this Court to State of Punjab and S.D.M. Dera Bassi to refund the full amount of stamp duty to the applicants.
(3.) In order to appreciate the nature of controversy involved and the direction sought for refund of the amount paid by the applicants for purchase of stamp duty for execution of sale deeds in relation to properties in question, it is necessary to set out the undisputed factual background of the case infra.;