ABHAY DARE Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have sought following reliefs : -

(2.) This Court has already referred the similar matters of Jabalpur to the IG (Stamps) while considering the guidelines issued by the Collector, Jabalpur for fixing market value for the purpose of registration of documents. In Writ Petitions No. 9226/13 and 8459/13, on 24.6.13, we directed thus : -