Mahaveer Prasad Sharma S/O Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 2319 Raj/2

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                  D.B. Civil Writ Petition No. 2931/2022

   Mahaveer Prasad Sharma S/o Shri Rameshwarlal Sharma, Aged
   About 85 Years, R/o- Ward No. 15, Shyam Park Ke Samane,
   Tehsil-Srimadhopur, District-Sikar, Rajasthan.
                                                                         ----Petitioner

                                        Versus

   1.      The   State     Of       Rajasthan,      Through          Collector(Stamp),
           Circle-Sikar, Sikar.
   2.      Sub-Registrar, Shrimadhopur.
   3.      Ramesh Kumar Baheti S/o Late Shri Raghunath Baheti,
           R/o- P-343, C.I.T. Road, Scheme-VIM 5 th Floor, Phool
           Bagan, Kolkata Through Power Of Attorney Holder Pawan
           Kumar Sharma S/o Shri Mahavir Prasad Sharma R/o-
           Ward No. 15, Town Srimadhopur, Tehsil-Srimadhopur,
           District-Sikar, Rajasthan.
                                                                      ----Respondents

For Petitioner(s) : Mr. Ravi Kant Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

14/03/2022

Though number of grounds have been raised in the petition

referring to the interim order passed by the Collector on the

grounds which led to a determination on an issue based on

appreciation of various documents which were filed by the

petitioner before the Collector, undeniably there exists a remedy

of filing revision under Section 65 of The Rajasthan Stamp Act,

1998.

(2 of 2) [CW-2931/2022]

We are not satisfied that the present is a case of exceptional

nature where the writ court should entertain the matter, despite

the existence of the statutory remedy of filing revision. Therefore,

we are not inclined to interfere leaving the petitioner to exhaust a

remedy as may be available under the law.

This petition is dismissed.

It is made clear that we have not commented on the merits

of the case and it would be open for the petitioner to raise all

those ground, which are available to him under the law.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA), ACTING CJ

Mohita /1

Powered by TCPDF (www.tcpdf.org)