SHWETA ADITYA MALHOTRA Vs. COLLECTOR OF STAMPS, ANDHERI DIVISION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner takes exception to an order dtd. 29/5/2025 passed by the Collector of Stamps, Andheri Division, Mumbai, whereby the Collector has determined the duty on the sale certificate at the market value of the subject property (Rs.8,34,91,500.00) instead of the consideration paid at the auction sale (Rs.2,01,31,000.00).

(3.) Shorn of unnecessary details, the background facts leading to this petition can be stated as under: