MAYURBHAI DIPAKBHAI PATEL Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard party-in-person Mayurbhai Dipakbhai Patel, Ms. Jyoti Bhatt, the learned AGP appearing for the respondents No.1 and 2 and Mr. Rituraj Meena, the learned advocate appearing for the respondent No.3 Bank.

(2.) Brief facts germane for adjudication of the present dispute of the present writ-applicant herein are thus :-

(3.) The aforesaid facts are undisputed. The respondent No.2 issued notice to the writ-applicant informing that the stamp duty paid by the writ-applicant was not as per jantri value of the property and, therefore, the writ-applicant was liable to pay deficit stamp duty of Rs.12,75,729.00. The said communication is duly produced at Annexure-C. Certain error came to be noticed by the writ-applicant herein and the writ- applicant approached the respondent No.3 Bank for rectification of certain errors that cropped in the documents in question by communication dtd. 15/3/2022. The errors were as under :-