KATIRA CONSTRUCTION LTD Vs. CHIEF CONTROLLING AUTHORITY

JUDGEMENT

(1.) HEARD learned advocate Ms.Dhara Shah for learned advocate Mr. Shivang Shah appearing for the petitioner and Mr. A. N. Shah learned AGP for the respondent.

(2.) RULE. Learned AGP Mr. A. N. Shah waives service of notice of rule on behalf of respondent state authority.

(3.) AT the time of hearing, learned advocate appearing for the petitioner requested that the petitioner may be permitted to amend the petition particularly the prayer clause so as to add further request that considering the facts of the case the Court may condone delay caused in filing application before the competent authority under Section-53 of Bombay Stamp Act, 1956 (hereinafter referred to as 'the Act"). The request as prayed for was granted on 04/07/2012. Accordingly the petitioner has amended para-10 so as to add para-10(AA) which reads thus: