MUKUND GANESH BARVE Vs. CHIEF CONTROLLING REVENUE

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India is filed challenging the order dtd. 6/5/2005 passed in Appeal No.52 of 1999 and order dtd. 13/8/1998 passed in Refund Case No.203A/99 whereby refund of Rs.19,725.00 being the stamp duty under the Bombay Stamp Act, 1958 (the Stamp Act) paid by the Petitioners is denied.

(2.) Brief facts leading to the present petition are as under:-

(3.) Heard learned Counsel for the Petitioners and the Respondents and with their assistance, perused the documents