PATEL SHIVRAMBHAI ISHVARLAL Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) HEARD Ms. Kapadia, learned advocate for the petitioner.

(2.) THE petitioner has brought under challenge the order dated 21.4.2011 passed by the appellate authority in exercise of the powers conferred under Section 53A of the Bombay Stamp Act. The petitioner has prayed, inter alia, that:-

(3.) THE petition is resisted by the respondent authority. It is claimed by the respondent authority in its reply affidavit dated 5.12.2011 that:-