Rajasthan High Court - Jodhpur
Amarjeet Singh & Anr vs State & Ors on 11 August, 2008
Author: H.R. Panwar
Bench: H.R. Panwar
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
ORDER
Amarjeet Singh & Anr.
Vs.
State of Rajasthan & Ors.
S.B.CIVIL WRIT PETITION NO.5244/2007
Date of Order :: 11/08/2008
PRESENT
HON'BLE MR. JUSTICE H.R. PANWAR
Mr.H.R.Chawla, for the petitioners.
Mr.N.M.Lodha, Addl. Advocate General
BY THE COURT:
By the instant writ petition under Article 226 of the Constitution of India, the order Annexure-3 dated 27.10.2005 and Annexure-4 dated 7.11.2005 have been challenged by the petitioners.
Heard learned counsel for the petitioners. The order dated 27.10.2005 Annexure-2 passed by the Collector Stamps, Hanumangarh, Camp-Anoopgarh and warrant of attachment dt. 7.11.2005 on failure to pay the demand amount of deficient stamps are revisable under Section 2 65 of the Rajathan Stamps Act, 1998. The instant writ petition is liable to be dismissed on the ground that writ petition has been filed without exhausting the alternative, efficacious and statutory remedy of revision.
The writ peition is, therefore, dismissed. However, it is open for the petitioners to challenge the orders impugned by way of filing arevision petition. No order as to costs.
(H.R. PANWAR), J.
NK 3 S.B. Civil Misc. Stay Petition No.3905/2007 in S.B. Civil Writ Petition No.5244/2007 Date of Order :: 08/08/2008 HON'BLE MR. JUSTICE H.R. PANWAR Mr.H.R.Chawla, for the petitioners. Mr.N.M.Lodha, Addl.Advocate General.
Since the writ petition itself has been dismissed, the stay petition also stands dismissed.
(H.R. PANWAR), J.
NK