DEEPTI KAVIT VED Vs. DISTRICT COLLECTOR, BORIVALI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, petition is taken up for final hearing.

(2.) The, Collector of Stamps, Bombay Suburban District (Borivali) having failed to exercise the jurisdiction under Sec. 52 read with 52A of the Maharashtra Stamp Act, 1958 read with Rule 21 of the Bombay Stamp Act Rules 1939, this Petition is filed.

(3.) Facts essential for the decision of this Petition are as under;