CRYSTAL CONSTRUCTION COMPANY Vs. ADDITIONAL CONTROLLER OF STAMPS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned Counsels for the parties, at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India assails the legality, propriety and correctness of the orders passed by the Collectors of Stamps on 16th March, 2017, adjudicating the stamp-duty on the unexecuted conveyance, at Rs.1,52,77,900/- and an order, dated 29 th May, 2017 passed by the Additional Controller of Stamps, Mumbai Region, under Section 32B of the Maharashtra Stamp Act, 1958 ('the Stamp Act, 1958'), whereby the appeal preferred by the petitioner under Section 32B of the Act came to be dismissed.

(3.) The petition arises in the backdrop of the following facts: