CHAUDHARY SURESHKUMAR JOITARAM Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Dave, learned AGP waives notice of rule.

(2.) IN the present petition, the challenge of the petitioner is against the order passed by the Deputy Collector dated 13. 11. 2001 for assessment of deficit Stamp Duty of Rs. 8,020/- with penalty of Rs. 250/-, total Rs. 8,270/ -. Against the said order of the Deputy Collector dated 13. 11. 2001, appeal was preferred and the same has been rejected on the ground of delay vide order dated 20. 01. 2006 (Anexure-C ).

(3.) MR. DAVE, learned AGP under the instruction of GP states that the State Government has taken decision to reconsider all cases, where the Deputy Collector has exercised the power in mechanical manner, without considering the facts and circumstances pertaining to all document presented prior to December 2006. However, learned Asst. Government Pleader states that the matter may be remanded to the Deputy Collector as if the appeal is allowed, and Deputy Collector shall decide the matter afresh. He only submitted that the petitioners may appear before the Deputy Collector within two weeks from today.