M.C.Jain, J. - (1.) The State of Rajasthan has filed this writ petition for quashing the order of the Board of Revenue dated December 19, 1972 (Ex. 8) whereby it quashed the order of the Collector, Bika-ner, dated September 6, 1971 (Ex. 6) as being without jurisdiction.
(2.) The present writ petition relates to the Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. VII of 1952) (hereinafter referred to as "the Act").
(3.) I may advert to the relevant facts in brief.;