JAYPRAKASH MANEKLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J.K. Shah, learned AGP, waives service of rule on behalf of the respondents. With the consent of the learned counsel for the respective parties, the matter is finally heard today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dated 29.12.2000 passed by respondent no. 2, whereby, the petitioner has been directed to pay an amount of Rs.1,41,581/- within a period of 90 days and that if the petitioner fails to pay the same within the said period, interest @ 24% will be charged on the said amount from the date of the order.

(3.) The short facts of the case are that the petitioner purchased a property being land bearing Survey No. 185/2, paiki 1 Acre 20 Guntha, situated at Village Iyava, Taluka Sanand, District Ahmedabad vide registered sale deed dated 18.09.1993. On 30.04.2009, the petitioner was served with the Notice dated 16.04.2009, wherein the petitioner was called upon to pay a sum of Rs.1,41,581/- towards the deficit of stamp duty. Hence, this petition.