RAJENDRASINH GYANSINH BHARADWAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the order dated 19th July, 2008 passed by the Chief Controlling Revenue Authority and Commissioner of Stamp Duty as well as the order dated 30th October, 2007 passed by the respondent No.2 i.e. Deputy Collector.

(2.) This Court has issued notice dated 15th September, 2008. This Court has passed further order on 29th March, 2010 directing learned AGP to place on record the copy of jantri valuation of the property in question for the year 2002. Accordingly, Mr.Rashesh Rindani, learned AGP appearing for the respondent No.1 has placed on record a statement of jantri showing the prevailing market value of the properties as on 1st April, 1999.

(3.) Heard Mr.B. D. Datta, learned advocate appearing for the petitioner and Mr.Rashesh Rindani, learned AGP appearing for the respondent No.1.