wp948-2021-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.948 OF 2021

Solanki Tea Company Private Limited …  Petitioner

Vs.

1.The State of Maharashtra

2.Revenue Minister, 

State of Maharashtra (deleted)

3.Inspector General of Registration and

Stamp Collector, State of Maharashtra…  Respondents

Ms. Leela D. Malu i/by Leela D. Malu & Associates for 

the Petitioner.

Ms. S.D. Chipade, AGP for Respondent Nos.1 & 3-State.

CORAM :AMIT BORKAR, J.

RESERVED ON :SEPTEMBER 28, 2026.

PRONOUNCED ON:SEPTEMBER 29, 2026

JUDGMENT:

1.By filing the present Writ Petition under Articles 226 and 227 

of the Constitution of India, the Petitioner has challenged the 

legality and validity of the order dated 11 September 2019, which 

was received by the Petitioner on 6 January 2020. The said order 

was passed  by  Respondent No.3  on the application dated 29 

October 2018 filed by the Petitioner for return or refund of the 

stamp duty paid on the cancelled registered document bearing 

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL

GANESH

KULKARNI

Date: 2026.09.29

11:16:14 +0530

wp948-2021-J.doc

No.5929/2018.

2.The property in question was mortgaged with a Bank. The 

Bank initiated auction proceedings and the Petitioner was required 

to purchase the property through the said auction. Because of this 

subsequent auction transaction, the earlier registered document 

had to be cancelled. Accordingly, the Petitioner executed a Deed of 

Cancellation   on   18   October   2018,   which   was   registered   as 

Document   No.14517/2018.   In   the   meantime,   in   the   auction 

proceedings conducted by the Bank, the Petitioner became the 

successful bidder. The Bank sold the property to the Petitioner by a 

Sale   Deed   dated   26   June   2018,   registered   as   Document 

No.9114/2018. The Petitioner again paid the entire stamp duty 

payable on the said Sale Deed.  The Petitioner filed an application 

for   return   of   the   stamp   duty   paid   on   the   earlier   document. 

According   to   the   Petitioner,   the   said   application   was   rejected 

without considering the facts and without proper application of 

mind. The Petitioner contends that the impugned order is illegal 

and   is   liable   to   be   set   aside.   According   to   the   Petitioner, 

Respondent No.2 rejected the application dated 29 October 2018 

without considering the case. It is submitted that the said order 

has caused serious injustice to the Petitioner and deserves to be 

declared illegal and bad in law.

3.The Petitioner submits that he came to know that the owner 

or seller under the first document and agreement was not in a 

position to sell or transfer the property in favour of the Petitioner. 

The   property   was   mortgaged   with   the   Bank,   which   was   the 

subsequent seller, and the Bank had initiated auction proceedings 

2

wp948-2021-J.doc

in respect of the property. The Petitioner had no effective option 

except to participate in the auction conducted by the Bank and 

purchase   the   property   from   the   Bank.   For   this   reason,   the 

Petitioner executed the second Sale Deed and again paid the stamp 

duty   on   the   value   of   the   property.   Thereafter,   the   Petitioner 

cancelled Document No.5929 dated 19 April 2018 by executing 

the Deed of Cancellation dated 18 October 2018. The Petitioner 

then applied for refund of the stamp duty paid on the cancelled 

document.

4.The Petitioner filed an application dated 29 October 2018 

before the Assistant Registrar, Class-I and Stamp Collector, Thane, 

seeking return or refund of stamp duty of Rs.29,75,000/-. The said 

amount had been paid as stamp duty on registered Document 

No.5929/2018   dated   19   April   2018   under   Article   25(B)   of 

Schedule I to the Maharashtra Stamp Act at the office of the 

Registrar, Class-II, Thane. 

5.Ms. Malu, learned Advocate for the Petitioner, submits that 

Respondent No.3 ought to have considered that the stamp duty 

paid under Article 25(B) of Schedule I to the Maharashtra Stamp 

Act on registered Deed No.5929 dated 19 April 2018 was liable to 

be refunded under Sections 47 and 48 of the Maharashtra Stamp 

Act after cancellation of the registered deed. She submits that the 

Petitioner came to know that the document was void in law from 

the very beginning. She submits that Respondent No.3 ought to 

have considered that the word “Assignment” means allotment or 

transfer and is used in the sense of sale. According to her, the 

document was covered by Article 25(B) of the Maharashtra Stamp 

3

wp948-2021-J.doc

Act and the stamp duty was paid under Article 25(B). The Sub 

Registrar   had   accordingly   collected   the   entire   stamp   duty 

applicable   to   the   sale   transaction.   It   is   submitted   that,   after 

cancellation of the deed, the authorities were bound to return the 

stamp duty in accordance with law. She submits that Respondent 

No.3 ought to have considered that the first vendor was not in a 

position to execute the agreement because the property had been 

attached by the Bank. Therefore, the agreement was void in law 

from the beginning. She submits that though the document was 

described as a “Deed of Assignment”, in substance it was a sale 

deed relating to the same property. According to the Petitioner, 

Respondent   No.3   ought   to   have   examined   the   nature   of   the 

transaction and directed return of the stamp duty. It is submitted 

that a person cannot be required to pay stamp duty twice in 

respect of the same transaction concerning the same property. 

Once the earlier document was cancelled and the Petitioner was 

required to purchase the same property from the Bank by another 

registered Sale Deed, the stamp duty paid on the cancelled deed 

ought to have been refunded.

6.Ms. Chipade, learned AGP, on the other hand, submits that 

the Petitioner intended to acquire the leasehold rights of M/s. 

Vision Apparel Private Limited in respect of the land bearing MIDC 

Plot No.A-755, situated at Trans Thane Creek Industrial Area, 

within the limits of Village Khairne, District Thane, admeasuring 

about 1250 sq. mtrs., together with the factory building having an 

area of 1229.88 sq. mtrs. For this purpose, the Petitioner entered 

into a document described as an “Agreement for Assignment”. M/s. 

4

wp948-2021-J.doc

Vision Apparel Private Limited was described as the “Assignor” of 

the First Part and the Petitioner was described as the “Assignee” of 

the Other Part. The said Agreement for Assignment was executed 

on 19 April 2018. For the said document, the Petitioner purchased 

stamp   duty   of   Rs.29,75,000/-   through   e-challan   GRN 

No.MH000648584201819R   dated   18   April   2018   from   Punjab 

National   Bank.   The   Petitioner   presented   the   document   for 

registration before the Joint Sub Registrar, Thane No.3, and the 

document   was   registered   on   the   same   day   as   Sr.   No.TNN-3-

5929/2018. Under the agreement, the Petitioner had agreed to pay 

consideration of Rs.5,75,00,000/-, out of which an amount of 

Rs.50,50,000/- was paid as token amount. It is the contention of 

the Petitioner that he was unable to pay the balance amount of 

Rs.4,54,500/- to the Assignor and, therefore, the transaction was 

cancelled. The Petitioner accordingly executed a Cancellation Deed 

on non-judicial stamp paper of Rs.500/- on 18 October 2018. The 

said Cancellation Deed was registered in the same registration 

office on the same day as Sr. No.TNN-3-14517/2018.

7.The Petitioner filed an online application on 23 October 

2018 seeking refund of the stamp duty of Rs.29,75,000/-. He filed 

the physical application on 29 October 2018 before the Joint 

District Registrar, Class-I and Collector of Stamps, Thane City, 

Thane,   under   Section   48(1)   of   the   Maharashtra   Stamp   Act, 

hereinafter   referred   to   as   “the   said   Act”.   The   said   authority 

forwarded the application to the office of the Deputy Inspector 

General of Registration and Deputy Controller of Stamps, Kokan 

Division,   Thane,   with   a   remark   that   refund   ought   not   to  be 

5

wp948-2021-J.doc

granted. The reason given was that the Agreement for Assignment 

was covered by Article 60 of Schedule I to the said Act and, 

therefore,   the   provisions   of   Sections   47   and   48(1)   were  not 

applicable. It was noted that the amount of refund claimed was 

more than Rs.5,00,000/-. The refund proceedings were registered 

as   Pra.   Kra.1200900/82/19.   It   is   submitted   on   behalf   of   the 

Respondents that the Petitioner has failed to establish a case for 

refund of Rs.29,75,000/- paid as stamp duty on the Agreement for 

Assignment.   According   to   the   Respondents,   the   Petitioner  is 

seeking to treat the Agreement for Assignment as if it were an 

Agreement to Sale. In support of this submission, Respondent No.3 

relies upon the judgment of this Court in 

Sanman Trade Impex v. 

State   of   Maharashtra

,   reported   in   AIR   2005   Bom   94.   It   is 

submitted that, for applying the proviso to sub-section (1) of 

Section 48 of the said Act, certain conditions are required to be 

satisfied. They are: (i) there must be an Agreement to Sale relating 

to immovable property; (ii) the Agreement to Sale must have been 

stamped under Article 25 of Schedule I to the said Act; (iii) the 

Agreement   to   Sale   must   have   been   registered   under   the 

Registration Act, 1908; and (iv) the Agreement must have been 

cancelled before possession of the immovable property was taken 

and the Deed of Cancellation must have been registered.

8.It is submitted that an Agreement to Sale satisfying the 

above requirements may become eligible for refund. However, 

according to the Respondents, merely because the requirements 

mentioned in Section 48 are stated to have been complied with, 

the Petitioner does not automatically become entitled to refund. It 

6

wp948-2021-J.doc

is  submitted  that  the  document  executed  by  the  Petitioner  is 

admittedly an Agreement for Assignment falling under Article 60 

of Schedule I to the said Act. Though the stamp duty prescribed 

under Article 60 is equivalent to the stamp duty prescribed under 

Article 25, that does not mean that the document becomes a 

document covered by Article 25. Therefore, the Agreement for 

Assignment executed by the Petitioner cannot be treated as an 

Agreement to Sale under Article 25. The learned AGP submits that 

the present Petition deserves to be dismissed.

REASONS AND FINDINGS:

9.I have considered the submissions made by the learned 

Advocates for both sides. There is no dispute that the Petitioner 

first entered into an Agreement for Assignment dated 19 April 

2018 concerning the property in question. It is not disputed by the 

Respondents that stamp duty of Rs.29,75,000/- was paid on this 

document and the document was presented for registration and 

was registered on 19 April 2018. It  is  not disputed that the 

transaction under the said document did not take place and a 

registered Cancellation Deed was executed on 18 October 2018. 

The   Petitioner   made   the   online   application   for   refund   on   23 

October   2018   and   submitted   the   physical   application   on   29 

October 2018.

10.The main case of the Respondents is that the document 

executed by the Petitioner was an “Agreement for Assignment” 

covered by Article 60 of Schedule I and was not an Agreement to 

Sale covered by Article 25. According to the Respondents, because 

7

wp948-2021-J.doc

the document is covered by Article 60, the Petitioner cannot claim 

benefit under Sections 47 and 48 of the Maharashtra Stamp Act. 

This is the main question which has to be considered.

11.Section 47 deals with allowance in respect of spoiled stamps 

and the refund which can be claimed in such cases. For the present 

matter, clause (c) is relevant. It deals with an instrument executed 

by   a   party   which   afterwards   comes   within   any   of   the   cases 

mentioned   in   that   clause.   Clause   (c)(5)   is   relevant   here.   It 

provides as under:

“(5)  by reason of the refusal of any person to act under the 

same, or to advance any money intended to be thereby 

secured, or by the refusal or non-acceptance of any office 

thereby granted, totally fails of the intended purpose;”

12.The words used in this provision are important. Section 

47(c) does not say that only an Agreement to Sale covered by 

Article 25 can come under this provision. It refers to “the stamp 

used for an instrument executed by any party thereto”. Therefore, 

what is required to be seen first is whether the instrument has 

totally failed for the purpose for which it was made. The name or 

title given to the document cannot decide the claim. 

13.The Respondents have placed strong reliance on Article 60. 

According   to  them,  when   the   document   is  an  Agreement  for 

Assignment and the stamp duty under Article 60 is the same as 

that under Article 25, the document cannot be treated as an 

Agreement to Sale under Article 25. To this limited extent, this 

submission can be accepted. Article 60 and Article 25 are separate 

entries. A document cannot be treated as falling under Article 25 

8

wp948-2021-J.doc

merely because the stamp duty under both the Articles is the same. 

The separate question still remains whether the stamp used on the 

document became spoiled within the meaning of Section 47(c)(5).

14.This difference has been considered by this Court in Sanman 

Trade Impex

.   In   paragraph   12   of   that   judgment,   this   Court 

observed:

“12. The expressions “the stamp used for an instrument 

executed” and “totally fails of the intended purpose” disclose 

that the “purpose” spoken of in sub-clause (5) of clause (c) 

of section 47 of the said Act relates to the utility of the 

stamps for the matter for which the same was required to be 

used.”15.Thus,   what   is   important   is   the   purpose   for   which   the 

instrument was made and whether that purpose has totally failed. 

Merely giving a particular name to the document cannot finish the 

matter. The same paragraph says:

“Once the transferor fails to comply with the conditions in 

the agreement for sale and to deliver the possession of the 

property, obviously the instrument is rendered ineffective 

and useless, unless of course, the transferee seeks for specific 

performance of such agreement.”

16.In the present case, the position from the documents is clear. 

The Petitioner did not get the property under the first document. 

The first transaction was cancelled by a registered Cancellation 

Deed.   Thereafter,   the   same   property   was   purchased   by   the 

Petitioner through the auction proceedings conducted by the Bank 

and a separate Sale Deed was executed in his favour. Therefore, 

the result which was intended to be achieved through the first 

9

wp948-2021-J.doc

document was not achieved.

17.The Respondents submit that the Petitioner had stated that 

he could not pay the balance consideration and the transaction 

was cancelled. In my view, this fact cannot be sufficient to reject 

the claim of the Petitioner. Section 47(c)(5) uses the expression 

“totally   fails   of   the   intended   purpose”.   This   expression   was 

considered by this Court in 

Sanman Trade Impex in paragraph 14 

as follows:

“14.  Considering the provisions of law referred to above, 

the contention on behalf of the respondent that payment of 

entire consideration price under the deed dated 27th March, 

2003   would   render   the   instrument   to   be   a   deed   of 

conveyance and not an agreement and, therefore, would not 

be entitled to claim refund under section 48(1) read with 

47(c)(5) is totally, devoid of substance. Clause (c)(5) of 

section 47 nowhere distinguishes between agreement of sale 

and the deed of sale. It applies to all instruments irrespective 

of the fact whether it is a deed of sale or a mere agreement 

for sale. What it provides is that the instruments should be 

rendered ineffective and unenforceable in the sense that the 

purpose for which it was executed should “totally fail”.”

18.These   observations   deal   with   the   main   objection   of   the 

Respondents. The right to seek relief under Section 47(c)(5) does 

not   depend   only   upon   whether   the   document   is   called   an 

Agreement to Sale, a Sale Deed or an Agreement for Assignment. 

The   important   thing   is   whether   the   document   has   become 

ineffective for the purpose for which it was made. Here, the first 

document   was   cancelled.   The   Petitioner   did   not   acquire   the 

property under that document. The same property was transferred 

10

wp948-2021-J.doc

under another document after the Bank's auction. Thus, the first 

transaction came to an end without giving the Petitioner the 

transaction for which the stamp duty had been paid. It is true that 

paragraph 14 of  

Sanman Trade Impex  dealt with an instrument 

described as an agreement for sale. But the principle stated by the 

Court cannot be restricted only to that description of document. 

The Court has clearly stated that clause (c)(5) “applies to all 

instruments”. Therefore, merely because the present document is 

described as an “Agreement for Assignment”, it cannot be said that 

Section 47(c)(5) will not apply.

19.The Respondents have relied upon the proviso to Section 

48(1). It is submitted that the extended period under that proviso 

is available only where there is an Agreement to Sale on which 

stamp duty is paid under Article 25. So far as this special proviso is 

concerned, the submission of the Respondents can be accepted. 

But this does not mean that every claim under Section 47(c)(5) 

must necessarily relate to an Article 25 document. This difference 

is clear from paragraph 7 of 

Sanman Trade Impex, which states:

“7. Section 48 deals with the subject of applications for 

reliefs under section 47 of the said Act. Sub-section (1) 

thereof provides that application for relief under section 47 

shall be made within a period of six months from the date of 

the instrument, when a case falls under clause (c)(5) of 

section 47. Proviso to the said sub-section provides that in 

case of an agreement to sale of immovable property on 

which stamp duty is paid under Article 25 of Schedule I, is 

presented   for   registration   under   the   provisions   of 

Registration Act, 1908 and if the seller refuses to deliver 

possession of the immovable property which is the subject 

11

wp948-2021-J.doc

matter of such agreement the application may be made 

within two years of the date of the instrument. In other 

words in cases where the instrument is covered by Article 25 

of the Schedule I of the said Act, the period of limitation 

prescribed for refund is of two years from the date of the 

instrument whereas when the instrument happens to be the 

one referred to under clause (c)(5) of section 47, and other 

than the agreement covered by the provisions of the proviso 

to   Article   25   of   Schedule   I   of   the   said   Act   the   period 

prescribed is of six months.”

20.The period referred to in  Sanman Trade Impex  was the 

period which was applicable at that time. The provision placed 

before this Court in the present case provides one year under 

Section 48(1) for a case falling under clause (c)(5). It provides one 

year in the case covered by the proviso relating to cancellation of 

an Agreement to Sale under Article 25. Therefore, for the present 

case the important point is that the application under Section 

47(c)(5) was required to be made within one year from the date of 

the instrument. The Petitioner executed the instrument on 19 April 

2018. He made the online application on 23 October 2018 and the 

physical application on 29 October 2018. Thus, the application 

was made well within the prescribed period.

21.The Respondents cannot reject the claim of the Petitioner 

merely because the document is not an Agreement to Sale under 

Article 25. The special proviso to Section 48 may not be available 

to the Petitioner. But the main provision of Section 48 read with 

Section 47(c)(5) can still apply if the other conditions of law are 

satisfied. 

12

wp948-2021-J.doc

22.The Respondents have submitted that because the amount of 

refund claimed is more than Rs.5,00,000/-, Sections 47 and 48(1) 

cannot be applied. This submission cannot be accepted from the 

statutory provision placed before this Court. There is no such 

exclusion in the provision merely on the basis of the amount of 

stamp   duty   claimed   for   refund.   The   amount   may   have   some 

relevance   for   deciding   which   authority   has   to   deal   with   the 

application. But it cannot create a substantive bar when the statute 

itself has not provided such a bar. 

23.The submission of the Petitioner that he was required to 

purchase the property from the Bank by a separate Sale Deed and 

again pay stamp duty on that document is important. It shows that 

the first document did not result in transfer of the property to the 

Petitioner. The first document was expressly cancelled. Thereafter, 

the property was acquired by the Petitioner through the Bank's 

auction. Therefore, the Petitioner did not receive the benefit which 

the first stamped document was intended to give.

24.The submission of the learned Advocate for the Petitioner 

that   the   first   vendor   was   not   in   a   position   to   complete   the 

transaction because the property was mortgaged and subjected to 

Bank auction is supported, at least in its result, by the subsequent 

registered Sale Deed executed by the Bank. The Respondents have 

not disputed that the Bank conducted the auction or that the 

Petitioner became the successful bidder and acquired the property 

under another registered Sale Deed. Therefore, whatever may have 

been the exact reason for failure of the first transaction, the fact 

remains that the first transaction came to an end and another 

13

wp948-2021-J.doc

transaction through the Bank took its place.

25.I am unable to accept the submission of the Respondents that 

merely because the Petitioner was described as “Assignee” and the 

other   party   was   described   as   “Assignor”,   the   refund   must   be 

refused. This Court in 

Sanman Trade Impex has cautioned against 

deciding   such   question   merely   from   the   name   given   to   the 

document. Paragraph 11 records:

“11.  Similarly, even in case where an instrument in relation 

to such an agreement is recorded with the nomenclature of 

deed of sale and purchase of property but after execution 

thereof the transferor thereunder is rendered helpless in the 

matter of giving effect to the sale of the property agreed 

upon in the sense that he fails to deliver actual possession of 

the property to the purchaser, certainly in such cases, it 

would amount to total failure of intended purpose within the 

meaning of the said expression under clause (c)(5) of section 

47   unless,   the   evidence   produced   before   the   Collector 

discloses that the claim for refund is either bogus or is made 

with sole intention to defraud the Government in relation to 

revenue or for any other purposes.”

26.In the present case, there is no finding by the Respondents 

that the claim made by the Petitioner is false or made with any 

intention to defraud the Government. The existence of the two 

registered transactions and the registered Cancellation Deed is not 

disputed. The claim of the Petitioner is supported by this sequence 

of registered documents. Paragraph 17 of 

Sanman Trade Impex is 

relevant. The Court there held:

“17. In the case in hand undoubtedly the instrument dated 

27th March, 2003 disclosed the condition relating to delivery 

of possession of the flat after expiry of one month from the 

14

wp948-2021-J.doc

date of execution of instrument. The instrument disclosed 

the purpose of purchase of the flat being in the occupation of 

the customer of the petitioner company. Undoubtedly, the 

occupant of the flat refused to vacate the same and the 

transferor   company,   therefore,   could   not   deliver   the 

possession of the flat to the petitioner company. It is not the 

case of the respondent that the claim for refund is bogus or 

false or there has been any misrepresentation of facts by the 

petitioner in relation to the claim for refund. Under these 

circumstances, the application having been made within the 

prescribed time, the petitioners are entitled for refund of the 

stamp duty in accordance with the provisions of law."

27.The principle which comes from the above discussion is that 

stamp duty is paid for an instrument and for the transaction which 

is intended to be carried out through that instrument. If that 

transaction totally fails and the instrument becomes ineffective for 

the purpose for which it was made, the statute provides a remedy 

for seeking relief. The Legislature has not provided that the relief 

will disappear merely because a different name is given to the 

document.

28.Therefore, in my view, the Respondents have considered the 

claim of the Petitioner mainly from the point of view of Article 60 

and have stopped there. They have not considered the separate 

operation of Section 47(c)(5). The questions were whether the 

first instrument had totally failed for the purpose for which it was 

made and whether the application for relief was made within the 

period prescribed by law. On the material before this Court, both 

these questions have to be answered in favour of the Petitioner.

15

wp948-2021-J.doc

29.I have considered the alternative submission of the Petitioner 

under Section 47(c)(1), namely, that the first document was found 

to be void in law from the beginning. However, there is no specific 

adjudication before this Court declaring the particular Agreement 

for Assignment to be void ab initio. Therefore, it is not necessary to 

decide the claim for refund on this ground. The case of the 

Petitioner succeeds independently under Section 47(c)(5). For the 

same reason, it is not necessary to give any final finding as to the 

exact legal effect of the mortgage upon the first agreement or 

whether the first vendor had legal capacity to enter into the 

transaction. The Respondents have not pointed out any material 

fact which would take the present case outside the statutory relief. 

There is a registered Cancellation Deed. The first transaction was 

not   completed.   Possession   was   not   delivered   under   that 

transaction.   Thereafter,   the   Petitioner   purchased   the   property 

through the Bank's auction and a separate Sale Deed was executed 

in his favour. Stamp duty was again paid on that subsequent Sale 

Deed. All these facts, when considered together, show that the first 

stamped document did not result in the transaction for which it 

was   executed.   It   is   necessary   to   keep   in   mind   that   merely 

cancelling a document does not automatically give a right to 

refund.   Section   47   requires   the   conditions   mentioned   in  the 

section to be satisfied. Therefore, cancellation is not sufficient. But 

in the present case, cancellation is not an isolated fact. It forms 

part of the whole sequence of events. The first instrument was 

executed. It did not result in the Petitioner acquiring the property. 

It was cancelled by a registered Cancellation Deed. The same 

16

wp948-2021-J.doc

property   was   later   acquired   from   the   Bank   under   another 

registered Sale Deed. The application for refund was made within 

the prescribed period. Therefore, the facts satisfy the requirement 

that the intended purpose of the first instrument had totally failed.

30.In these circumstances, the order rejecting the application 

cannot be sustained merely because the document falls under 

Article 60 and not under Article 25. The special proviso to Section 

48(1) may not be available to the Petitioner because the document 

is not an Agreement to Sale under Article 25. But that does not 

take away the main entitlement under Section 47(c)(5) read with 

Section 48(1).

31.I hold that the Petitioner has established a case for relief 

under   Section   47(c)(5)   of   the   Maharashtra   Stamp   Act.   The 

application for refund was made within the period prescribed 

under Section 48(1). The instrument had totally failed for the 

purpose   for   which   it   was   made,   and   it   was   cancelled.   The 

Respondents were required to consider and grant the statutory 

relief, subject to any lawful deduction or other condition which 

may be permissible under the Act and the Rules. The relevant 

documents and dates are before this Court. The dispute between 

the parties is mainly regarding the interpretation and application 

of   the   statutory   provisions.   In   such   circumstances,   no   useful 

purpose   would   be   served  by   sending  the  matter  back  to  the 

authority for taking another decision on the same material. The 

Petitioner has gone through the process before the authorities. The 

statutory question can be decided by this Court while exercising 

jurisdiction under Articles 226 and 227 of the Constitution of 

17

wp948-2021-J.doc

India.

32.The impugned order dated 11 September 2019, received by 

the Petitioner on 6 January 2020, cannot be allowed to remain. 

The rejection of the Petitioner's application merely on the ground 

that Sections 47 and 48 do not apply because the document is 

described as an Agreement for Assignment under Article 60 is not 

sustainable in law. The Petitioner is entitled to refund of the stamp 

duty   of   Rs.29,75,000/-   paid   on   registered   Document 

No.5929/2018 dated 19 April 2018, subject to any deduction or 

condition which is expressly permitted under the Maharashtra 

Stamp Act and the Rules framed thereunder. The refund shall 

accordingly be processed and paid by the competent authority in 

accordance with this judgment.

33.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record, the following order is passed:

i)  The Writ Petition is allowed;

ii)  The   impugned   order   dated   11   September   2019, 

received by the Petitioner on 6 January 2020, is quashed and 

set aside;

iii) The   Respondents   are   directed   to   refund   to   the 

Petitioner   the   stamp   duty   of   Rs.29,75,000/-   paid   on 

registered Document No.5929/2018 dated 19 April 2018, 

subject to such lawful deduction, if any, as is permissible 

under the Maharashtra Stamp Act and the Rules framed 

thereunder;

18

wp948-2021-J.doc

iv)  The aforesaid refund shall be processed and paid to the 

Petitioner within a period of six weeks from the date of 

uploading of the present order;

v)  The Petition stands disposed of in the above terms.

(AMIT BORKAR, J.)

19