MAHESHWARI FILLING Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed seeking quashing of order dtd. 22/4/2015 passed by the Rajasthan Tax Board, Ajmer (for short 'the Board') accepting the revision filed by the State.

(2.) The brief facts are that on 11/3/2002 respondent No.2 M/s Indian Oil Corporation Limited executed lease deed in favour of the petitioner. The lease deed was registered by the Sub Registrar Masuda, District Ajmer. An objection was raised by the audit that the valuation of the property was Rs.38,41,992.00 and the requisite stamp duty was not paid. Reference made under Sec. 51 of the Rajasthan Stamp Act, 1998 (for short 'the 1998 Act') was dismissed by the Collector vide order dtd. 29/12/2009. The revision filed by the State against the order of the Collector was accepted by the Board vide order dtd. 29/12/2009.

(3.) The dispute is with regard to interpretation of the condition in the lease deed that as to whether the lease deed was executed only for a period of fifteen years for monthly rent of Rs.7500.00.