ALOK SHARMA,J. - (1.) From the submissions of the counsel for the petitioner and documents on record, it transpires that the matter was to be listed before the District Collector (Stamp), Jaipur Circle-III on 25.08.2015. Yet the matter was finally adjudicated on 24.08.2015 in the absence of the petitioner or his counsel. Counsel submitted that these facts were brought to the notice of the Collector (Stamp) in an application under Order 47, Rule 1 read with Section 151 CPC which was however dismissed on the ground that the Collector (Stamp) has no power of review.
(2.) Heard. Considered the submissions of the petitioner.
(3.) I am of the considered view that where an order has been passed without the party being heard more particularly on the preponement of the matter, the appropriate remedy would have been one for recall of the order. Bringing these facts to the notice of the Collector (Stamp) in an application for review was in any event misdirected as indeed without any power of review conferred on the Collector (Stamp) under the Rajasthan Stamp Act, 1998, the said review petition was not maintainable.;