KESTORABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both the learned Advocates for the parties at length.

(2.) RULE, returnable forthwith by consent of the parties.

(3.) A cry for gender justice is the subject matter of this civil revision application, which is filed by five female applicants against the State of Maharashtra. The said civil revision application is filed in the First Appeal Stamp No. 19880/97 wherein the Taxing Officer of this Court by his order dated 21-11-1997 refused to register the said first appeal as he found that no Court fees stamp was paid by the said applicants who are the petitioners in the civil revision application. One of the petitioners however, is a male member of the family i. e. the petitioner No. 2. Petitioners have impugned in the present C. R. A. the order passed by the Taxing Officer on 21-11-1997 directing the petitioners to pay the Court fees of Rs. 5,200/- on the claim of Rs. 74,876/ -. The petitioners who are the female petitioners, are aggrieved by the said order of the Taxing Officer and, therefore, they have challenged the said order by way of the present civil revision application.