BIJITENDRIYA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) THIS is second round of litigation before this Court assailing correctness of the determination of the market value by the District Level Valuation Committee, opposite party no.2, in exercise of power under Rule 38 of the Orissa Stamp Rules, 1952, (in short, "the Rules") and the impugned notice dated 13.06.2012.

(2.) THE order dated 01.06.2012 is challenged by the petitioner, who is Secretary of the District Bar Association, Sambalpur urging various facts and contentions and prayed for issue of writ of certiorari to quash Annexure-5, the notice issued by opposite party no.2 alleging the following three principles:

(3.) IN our view, the approval of the order of the Committee in revising the Bench Mark Value is not taken as required under Rule 38 of the Rules, as no record is forthcoming that the Political Executive of the concerned Department has approved it as required under the provisions of the Business Transaction Rules. Accordingly, Point No. V is answered in favour of the petitioner.