- (1.) Who is liable to pay the deficient stamp duty in connection with the instrument in question which is a lease deed executed on 31.10.2010 by the petitioner U.P. Awas Evam Vikas Parishad in favour of respondent no. 3 is the primary question which has cropped up in this writ petition.
(2.) Petitioner U.P. Avas Evam Vikas Parishad developed scheme no. 1 Keshavpuram, Kalyanpur in Kanpur Nagar. In the said scheme a commercial plot no. GC 22/C-16 area 49.12 sq. meter was allotted by the petitioner to respondent no. 3 on 6.6.2002.
(3.) It appears that some dispute arose between the respondent no. 3 and the petitioner in connection with allotment of the aforesaid plot whereupon respondent no. 3 lodged a complaint before the District Consumer forum. The complaint was decided on 11.5.2004 and the petitioner was directed to refund the entire amount deposited by respondent no. 3 along with interest @ 12% per annum.;