- (1.) Learned Standing Counsel fairly stated that the issue raised in this case is a pure question of law which has to be determined by construction of licence deed, (Annexure 2 to the writ petition), so as to find out whether it results in grant of a "Lease" in the garb of a "Deed of Licence" or, in fact, it is a "Licence" only and, therefore, the writ petition may be heard finally at this stage under the Rules of the Court, as he does not propose to file any counter affidavit but would address this Court from the documents available on record as also the statutory provisions and various authorities on the subject. In these circumstances, with the consent of learned counsels, I proceed to hear this matter so as to decide finally at this stage under the Rules of the Court.
(2.) Heard Sri K.R.Sirohi, Senior Advocate assisted by Sri Yogesh Kumar Singh, learned counsel for the petitioner, learned Standing Counsel for the respondents and perused the record.
(3.) The writ petition is directed against order dated 11.12.2013 passed by respondent no.2 in Stamp Revision No.26/2008-09/Meerut (M/s Godwin Construction Vs. State), under Section 56, Indian Stamp Act, 1899 (hereinafter referred to as "Act, 1899") as well as order dated 20.2.2008 passed by respondent no.3 in Case No.94/V 358/02-03 (State Vs. M/s Godwin Construction) under Section 33(4) of Act, 1899 (Annexures 10 and 9 to the writ petition).;