- (1.) An application, for setting aside the ex parte order of assessment of the Stamp Duty by the Collector (Stamp), was dismissed.
(2.) One other application, earlier moved on the same facts, was also dismissed. Learned single Judge, by the impugned order dated 12.08.2014, observed that the petitioner did not inform the Court as to what happened to the second application, and that an appeal can be filed against the order of Collector (Stamp) before the Tax Board under Section 65 of the Rajasthan Stamps 0 1998.
(3.) It is submitted that in this appeal, under the order passed by this Court, the entire amount has been deposited, and thus, the Court may set aside the order of the Collector (Stamp), and direct him to decide the assessment and the quantum of the Stamp Duty.;