RAJNIKANT KANJIBHAI KANANI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Rule. Learned AGP Ms. Nisha Parikh waives service for respondent.

(2.) The petitioner is aggrieved by the rejection of the application for making a reference after accepting the requisite amount by way of deposit under the provisions of Section 32B of the Bombay Stamp Act, 1958(for short the Act -).

(3.) It was submitted by the learned counsel Mr. Kakkad that the petitioner was aggrieved by the original order dated 21.03.2003, which was made under the provisions of Section 32A of the Act and by which the market value of the property was determined. It was submitted that, that order was never received by the petitioner and when the petitioner came to know about that order, he had sought to make an application for reference under the provisions of Section 32B of the Act, but that attempt was thwarted by the impugned order and communication dated 02.07.2007.