MEENA SHYAM TULSANI Vs. COLLECTOR OF STAMPS, MUMBAI

JUDGEMENT

(1.) Prayer for amendment made in Civil Application No.236 of 2019 taken out in the above Petition is allowed. Amendment be carried out forthwith. Civil Application is disposed of.

(2.) Rule. Rule is made returnable forthwith by consent.

(3.) This Petition is by purchaser of commercial property (office premises), questioning the order passed by Respondent No.1 on 23- 08-2011 whereby the Petitioner is called upon to pay an amount of Rs 1,59,250/- towards deficit stamp duty and an amount of Rs 3,38,500/- towards penalty. The Petitioner, feeling aggrieved, approached the Additional Controller of Stamps, Bombay Respondent No.2, in an appeal under Section 32-B of the Bombay Stamp Act, 1958. The said appeal also came to be dismissed vide order dated 05-07- 2013, which is also impugned herein.