Devi Prasad Singh, J. - (1.) In the present writ petition since purely a legal question has been raised, hence with the consent of parties, I proceed to decide the present writ petition finally at admission stage.
(2.) Petitioner is a cooperative housing society engaged in a business relating to construction and sale of houses, plots and flats to the needy persons.
(3.) The land in question measuring 10 Biswa was purchased by the petitioner by registered sale deed dated 16.6.1992. Exemption from payment of stamp duty was claimed by the petitioner being a cooperative society. The State Government had issued an order dated 12.7.1990 withdrawing the exemption granted to the housing societies in payment of stamp duties. Against the withdrawal of exemption from payment of stamp duty, a bunch of writ petitions was filed in this Court. All the writ petitions including the Writ Petition No. 3114 of 1991 was dismissed by this Court as is evident from the impugned orders.;