VIKRANT VIKAS RAIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned AGP waives notice for Respondent Nos. 1 to 3; the learned advocate Mr. Vivek Sharma waives notice for Respondent No. 4. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order 16th March, 2018 passed by the third respondent in Appeal No. 130 of 2016. By the impugned order, the third respondent, while dismissing the appeal filed by the Petitioner, has confirmed the order dated 18th May, 2016 passed by the second respondent, thereby levying deficit stamp duty of Rs.23,92,000/- alongwith penalty of Rs. 57,88,700/- on an agreement dated 16th March, 2006, executed between the Petitioner and the fourth respondent. That agreement has been subsequently cancelled on 27 th February, 2008.

(3.) The brief facts, necessary for the disposal of the petition, may be stated thus: