Hinsa Ram vs Executive Engineer

Learned counsel appearing for the petitioner would submit that the impugned order dated 12.01.2018 (Annexure — P/22) passed by learned

Collector of Stamps, Baloda Bazar is barred by proviso to Section 48B of the Indian Stamp Act, 1899 (for brevity 'Stamp Act').

Learned counsel appearing for the respondent / State would submit that the order passed by the Collector is revisable before the Chief Controlling

Revenue Authority under Section 56 of the Stamp Act and, as such, the writ petition is not maintainable.

I have heard learned counsel for the parties and perused the impugned order with utmost circumspection.

Be that as it may, since the order of Collector is revisable before the Chief Controlling Revenue Authority under Section 56 of the Stamp Act, the

petitioner is at liberty to file appropriate proceedings before the said authority within 15 days from today. If such proceeding is preferred by the

petitioner then the controlling authority shall consider and dispose of the said proceedings expeditiously preferably within a period of two months from

the date of receipt of certified copy of this order.

Certified copy of the impugned order be returned to the counsel for the petitioner on furnishing attested photo copy thereof.

With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).