STATE OF RAJASTHAN; DIRECTOR, MEDICAL AND HEALTH SERVICES; ADDITIONAL DIRECTOR (ADMINISTRATION); CHIEF MEDICAL AND HEALTH OFFICER Vs. RAJENDRA GUPTA S/O KAILASH PRASAD GUPTA

JUDGEMENT

(1.) This writ petition has been filed questioning the legality of order dated 15.9.11 passed by the Rajasthan Tax Board, Ajmer, whereby the revision petition preferred by the State under Section 65 of Rajasthan Stamp Act, 1998 against the order dated 14.8.07 passed by the Collector (Stamp), Hanumangarh, rejecting the reference made by the Deputy Registrar, Hanumangarh, stands dismissed.

(2.) The writ petition was filed on 29.7.13. The Registry pointed out the defects on 3.8.13. The petitioner has not cared to remove the defects till this date and therefore, the writ petition deserves to be dismissed on this count alone. However, in the interest of justice, the matter is examined on merits as well.

(3.) Heard learned counsel for the petitioner.