SANDEEP MEHTA,J. - (1.) Heard. By way of the instant writ petition, the petitioner has approached this Court for challenging the order dated 5.1.2016 (Annex.10) passed by the Collector (Stamps), Bhilwara.
(2.) The Civil Court forwarded the agreement in question to the Collector (Stamps), Bhilwara for assessment and evaluation under the provisions of the Rajasthan Stamps Act, 1998. Thereafter, the Collector (Stamps), Bhilwara passed the impugned order dated 5.1.2016 in Case No. 181/2013 whereby after calculating various amounts under the heads of deficiency in stamp duty, surcharge, interest and penalty etc., amount totalling to Rs.1,67,615/- has been imposed upon the petitioner.
(3.) Looking to the short issue involved and as the only contesting party is the respondent no.1 Collector (Stamps), Bhilwara, notice of the writ petition was given to Mr. N.S. Rajpurohit, AGC who represents the department in this Court.;