MAHAVEER PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though number of grounds have been raised in the petition referring to the interim order passed by the Collector on the grounds which led to a determination on an issue based on appreciation of various documents which were filed by the petitioner before the Collector, undeniably there exists a remedy of filing revision under Sec. 65 of The Rajasthan Stamp Act, 1998.

(2.) We are not satisfied that the present is a case of exceptional nature where the writ court should entertain the matter, despite the existence of the statutory remedy of filing revision. Therefore, we are not inclined to interfere leaving the petitioner to exhaust a remedy as may be available under the law.

(3.) This petition is dismissed.