Meena Shyam Tulsani Through The ... vs Collector Of Stamps, Andheri And ...
2021 Latest Caselaw 3613 Bom

                                                                             (37) IA-309-21.doc

BDP-SPS


  Bharat

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
  D.
  Pandit
 Digitally signed




                                        CIVIL APPELLATE JURISDICTION
 by Bharat D.
 Pandit
 Date: 2021.03.01
 20:08:02 +0530




                                     INTERIM APPLICATION NO.309 OF 2021
                                                     IN
                                       WRIT PETITION NO. 6650 OF 2016

                    Meena Shyam Tulsani                             .... Applicant.

                    In the matter between

                    Meena Shyam Tulsani                             .... Petitioner.
                          V/s
                    Collector of Stamps, Andheri & Ors.             ..... Respondents.

                    Mr. Aseem Naphade i/b S.J. Khera for the Applicant.
                    Mr. P.P. Pujari, AGP for Respondent No.4.

                                        CORAM: NITIN W. SAMBRE, J.

                                         DATE:    FEBRUARY 25, 2021

                    P.C.:-


                    1]       Mr. Naphade, learned Counsel for the Applicant is seeking

modification of the Judgment dated 30th June, 2020 to the extent of

considering certain contentions which were canvassed throughout the

proceedings, which were subject matter of challenge in the Petition.

2] After having heard the learned Counsel, in my opinion, interest

of the Petitioner is already safeguarded particularly in the light of the

(37) IA-309-21.doc

observations made in para 25 of the said Judgment dated 30 th June,

2020. However, contentions as are raised by the Petitioner/Applicant

in the written notes of arguments and are required to be decided by

the authority under the Stamp Act, it is expected of the authority to

deal with such contentions.

3] In view of above, Application is not pressed. Same is disposed of

as such. Time to carry out the amendment is extended by three weeks.

( NITIN W. SAMBRE, J. )