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Judgment
Petitioner has filed the present writ petition against the order dated 29.08.2016, passed by the Additional District & Sessions Judge No.2, Udaipur.
After arguing some time, Mr. Purohit, learned counsel for the petitioner seeks permission to withdraw the present writ petitions with liberty to challenge the order of the Collector (Stamps) dated 18.03.2015, determining the Stamp duly payable on the agreement dated 23.10.1997.
Liberty as prayed for is granted. Petitioner shall be at liberty to lay challenge to the order dated 18.03.2015, passed by the Collector (Stamps) in accordance with law, by way of filing revision petition under Section 65 of the Rajasthan Stamp Act,
1998.
Since the petitioner has been pursuing his remedies against the order dated 18.03.2015 before the Trial Court as well as before this Court, the revisional authority shall appropriately consider the time spent, in pursuing these remedies.
With these observations these writ petitions are dismissed as withdrawn.