MANORMA TIWARI Vs. STATE
LAWS(ALL)-2011-5-242
HIGH COURT OF ALLAHABAD
Decided on May 24,2011

Manorma Tiwari Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Heard Sri Rajeev Misra, learned Counsel for the Petitioner and Sri Nimai Das, learned Standing Counsel for the Respondents.
(2.) Pleadings exchanged between the parties have also been examined.
(3.) The dispute in the present writ petition relates to deficiency in stamp duty in respect sale deed of Gata No. 732 total area 5520 hectare situate in village Bardani, Pargana and Tehsil Soraon, District Allahabad.;


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