BANSILAL DHANSUKHLAL KHARVA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE . Learned AGP Ms. Bhavika Kotecha waives service of notice of rule for the respondents.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard.

(3.) THE petitioner by way of this petition has challenged the order passed by the Deputy Collector dated 24.9.2004 whereby the stamp duty is assessed at Rs. 1,64,332/ - plus Rs. 250/ - penalty, total Rs. 1,64,582/ -.