BHAILALBHAI GIRDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for following reliefs:

(2.) The State Government has amended Gujarat Court Fees (Amendment) Act, 2014, which reads as under: Gujarat Act No.6 of 2014 (First published, after having received the assent of the Governor, in the "Gujarat Government Gazette", on the 28th July, 2014). An Act further to amend the Gujarat Court ­ Fees Act, 2004. It is hereby enacted in the Sixty -fifth year of the Republic of India as follows: - Short Title - This Act may be called the 1. Gujarat Court -fees (Amendment) Act, 2014. Amendment of Schedule I to Guj. 4 of 2004. - 2. In the Gujarat Court ­ fees Act, 2004 (Guj 4 of 2004), in Schedule I, in Article 15, in column

(3.) , under the heading "Fees", for the words "One - half of the ad -valorem fee on the difference", the words "Ten per cent. of the ad -valorem fee on difference," shall be substituted". 3. Pursuant to the order in identical matter being Special Civil Application No.13458 of 2011, dated 13.10.2014, reserving the rights, petitioner seeks identical order. Accordingly, petition stands disposed of in same terms. Time to pay Court fees is extended 4 (four) weeks from today. On payment of the Court fees, reference will be forwarded to the competent Court/ Authority.