CHANDIWALA ENTERPRISES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the stage of admission.

(2.) This petition takes exception to order dtd. 8/1/2018 passed under Sec. 47 of the Maharashtra Stamp Act (for short 'the Act') whereby application filed by the petitioner for refund of stamp duty was rejected.

(3.) The facts which led to the filing of present petition, can be narrated in brief as under: