VIJAY BISHNOI, J. - (1.) At the outset, learned counsel for the petitioner has submitted that he does not want to press the challenge to the Rule 73 of the Rajasthan Stamp Rules, 1955 as amended vide notification published on 01.03.1997.
(2.) In view of the submission made by learned counsel for the petitioner, the challenge to Rule 73 of the Rajasthan Stamp Rules, 1955 as amended vide notification dated 01.03.1997 is dismissed as not pressed.
(3.) This writ petition is essentially preferred by the petitioner challenging the validity of the judgment dated 17.09.1999 passed by the Collector (Stamps), Circle Udaipur Camp Banswara in Case No. 34/99 raising a demand on account of deficiency in stamp duty and imposing penalty on the petitioner in relation to the instrument executed between the Rajasthan Industrial Development and Investment Corporation Limited, (for short 'the RIICO' hereinafter), Jaipur and the petitioner on 22.02.1999.;