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Judgment
The prayer of the petitioner is to quash the order'' dated 871988 in so far as it relates to issuance of a direction to deposit stamp papers worth Rs. 43,900 on the security amount as contained in Annexure1 to the writ petition. A further prayer has been made to command the Respondents restraining them from demanding stamp duty more than one which has been prescribed under Article 57, Schedule IB of the Indian Stamp Act.
Having heard Sri J.P. Pandey, learned Counsel for the petitioner and Sri Prem Chandra, learned Counsel for the Respondent No. 2 and Sri H.R. Mishra, learned Standing Counsel for Respondent No. 1 State, we are of the view that the question raised is squarely covered by numerous judgments of this Court including one reported in Tajveer Singh v. State of U.P. & Ors. Following the reasons therein, we dispose of this writ petition accordingly.
The office is directed to handover a copy of this order within one week to Sri Prem Chandra, learned Counsel for Respondent No. 2 for its communication to and follow up action by the Respondent concerned.