RAJESHBHAI RAMJIBHAI VAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dhairitri Pancholi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondents.

(2.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed to declare the action of the respondent authorities in compelling the petitioner to pay stamp duty on the sale of the property in question as per new jantri rate instead of the amount fixed by the Joint Charity Commissioner, Surat as illegal. By way of an amendment, an additional prayer was made to set aside the order dtd. 16/6/2010 of the CCRA by which the appeal of the petitioner dtd. 11/9/2008 against the order of the Deputy Collector of 8/9/2008 was rejected.