JAY BHARAT ASSOCIATES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Archita Prajapati, learned counsel appearing for Mr.M.P.Prajapati, learned counsel for the petitioner and Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent - State.

(2.) Challenge in this petition is to the order dtd. 16/1/2016 / 1/2/2016, by which, the authorities under the Gujarat Stamps Act, have not entertained the application / appeal of the petitioner on the ground that it was filed beyond a period of 90 days.

(3.) Facts in brief would indicate that the petitioner firm sold the plot Nos. 65 and 93 forming part of Revenue Survey No. 93 paiki 1 and 93 paiki 2 at Dabholi, District : Surat, to one Arunaben Surendrabhai Pandya and Ashwinbhai Nathalal Tapania and Rakeshbhai Nathalal Tapania. The documents placed before the Sub-Registrar, Katargam, Surat, came on 17/3/2015 and the documents were given numbers 6053 and 6056 respectively.