ANAND SHIVHARE Vs. COLLECTOR OF STAMP ANDISTRICT REGISTRAR

JUDGEMENT

(1.) With the consent of the parties, the matter is finally heard.

(2.) The instant writ petitions under Article 226/227 of the Constitution of India has been filed by the petitioners claiming following reliefs: in W.P.No.1111/2015

(3.) Since the common orders are under challenge in both the writ petitions and common arguments have been advanced by the learned counsel for the parties, both writ petitions are being disposed of by this common order.