PATEL CHANDRAKANTBHAI AMBALALBHAI Vs. CHIEF CONTROLLER (STAMP DUTY)

JUDGEMENT

(1.) RULE . Heard Mr. Mrugen K. Purohit, learned advocate for the petitioners and Mr. Rohan Yagnik, learned AGP. Leave to amend prayer clause is granted. Amendment to be carried out forthwith. Learned AGP has waived service of Rule on behalf of respondents. With consent of the parties, the matter is taken up for hearing and final decision today. Leave to amend para 8(b) is granted. Amendment to be carried out forthwith.

(2.) THE petitioners have taken out present petition, seeking below mentioned relief(s) and directions:

(3.) THE aforesaid relief(s) have been requested for on the premise and with the grievance that against the order of first authority, the petitioner sought to prefer an application under Section 53 of Bombay Stamp Act, 1958 ('the Act' for short) before the Competent Authority, however, the Competent Authority did not accept and register the application and the application is not considered and decided on merits on the ground the application was submitted after expiry of prescribed time limit.