NATVARLAL KALIDAS VALAND Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) xxx xxx xxx

(2.) xxx xxx xxx

(3.) The claim of the petitioner for interest came to be rejected by respondents under their communication dated 14th October 1999, which is also challenged in this petition. In support of his claim for 18% interest, the petitioner relied on the judgment of the Hon'ble Supreme Court in the case of Vijay L. Mehrotra v. State of U. P. & Ors. reported in 2000(2) SLR 686.