BHANWARLAL KALURAM JANGID Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) RULE . Learned AGP Mr. Shah waives service of Rule on behalf of the respondents.

(2.) BY way of present petition, the petitioner has sought following reliefs :

(3.) LEARNED advocate for the petitioner submitted that the petitioner was not heard before the passing such order of imposing stamp duty. He further submitted that the respondent No.3 passed the order on 14.3.2006 without issuing any notice and the petitioner came to know about the order about deficit stamp duty after long time. Therefore, it can be said that the order passed by the respondent No.3 without intimating and without considering the documents on record. He also submitted that there was no negligence on the part of the petitioner because as and when the petitioner came to know about the order, there was some delay in preferring the Revision Application before the respondent No.1 Authority. He therefore, prayed to allow the petition by quashing and setting aside the orders passed by the respondents Authorities.