VISHAL MAHESHBHAI SARVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a writ application filed under Article 226 of the Constitution of India.

(2.) Being aggrieved and dissatisfied by the impugned order passed by the respondent No.3 by impugned order dtd. 20/10/2020, the said order is duly produced at page 31, which reads thus :- Annexure-'G' Collector Office, Bharuch Date-20/10/2020 By R.P.A.D. Sr No.:Stamp refund/1965-1966

(3.) The brief facts as stated by the writ applicant and germane for the adjudication for the present writ application are stated thus :-