Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "It is, therefore, humbly prayed that this writ petition may kindly be accepted and the impugned order dated 27.05.2016 (Annexure P/28) passed by the learned Collector, (Stamp) Circle, Jodhpur, Jodhpur in Stamp Case NO.40/2014 may kindly be set aside and reference petition / application filed by the respondent No.1 may kindly be order to be rejected and consequently, the notice dated 06.06.2016 (Annexure P/29) issued by the learned Collector, (Stamp) Circle, Jodhpur, Jodhpur may kindly also be set aside. Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that the present writ petition arises out of a reference petition preferred by respondent under Section 51 of the Stamp Act, 1998. The Petitioner-Company was initially incorporated as a Company, pursuant to issuance of proper certificate on 29.08.1989, which is Annexure P/1 of the writ petition, and its name was 'Bairaj Jagdamba Hotels and Resorts Private Limited' with Company No. 05105/1989-90.
(3.) The plots in question were allotted in the name of 'Bairaj Jagdamba Hotels and Resorts Private Limited' by allotment orders dated 03.10.1989 and 30.01.1991 passed by District Collector, Jaisalmer, which led to execution and registration of the lease deeds on 20.03.1990 and 14.03.1991 respectively.;