NARENDRA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of these writ petitions, petitioners have challenged various orders passed by the Collector (Stamps), Udaipur, on the Gift deed executed in favour of petitioners (Petitioner No.1 in SBCWP No.14058/2019).

(2.) For the sake of clarity, facts from Mr. Narendra Sharma Vs. State of Rajasthan (SBCWP No. 14058/2019) are taken into consideration.

(3.) Petitioner No.2-Bhagwati Lal executed a gift deed in favour of petitioner No.1-Narendra Sharma on 09.03.2016, whereby a land situated in village Bed was, Tehsil Badgaon, District Udaipur was conveyed to the petitioner No.1-Narendra Sharma.