KHANDAKA JAIN JEWELLERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Art. 226 of the Constitution of India and has prayed therein for direction to the respondents Nos. 2 and 3 to register the sale deeds sent to them by the Court of Addl. District Judge No. 1, Jaipur City, Jaipur in Execution Appln. No. 15/94 and 16/94 and to sent back the same to the Court immediately after registration.

(2.) It is next prayed that the respondents may further be directed to register the sale deeds on the stamps on which it is executed by the Executing Court and not to charge more stamp duty from petitioner.

(3.) It is further prayed that the proceedings taken under Section 47A(1) and 47A(2) and the consequential notice issued by respondent No. 2 under Section 47A(2) of the Stamps Act, 1952 in cases No. 442/95 and 443/95 and the orders dated 4-3-1997 (Annexures 5 and 6) be quashed and set aside.