SUDHADEVI RAMAKANT LOIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Naik, Advocate for the petitioners and Smt. Jog, Assistant Government Pleader for the respondents.

(2.) RULE. By consent, rule is made returnable forthwith.

(3.) BY this writ petition, the petitioners challenge the show-cause notices dated 5-3-2001 and 29-5-2001 as also the order passed by respondent No. 2 on 26-12-2001, which are annexed to the petition. The show-cause notices have been issued in Form No. 1 prescribed by Rule 3 (1) of the Bombay Stamp (Determination of True Market Value of Property) Rules, 1981, which corresponds to Form No. 1 as prescribed by Rule 6 (1) of the Bombay Stamp (Determination of True Market Value of Property) Rules, 1995.