HEMANTKUMAR ISHWARLAL DESAI Vs. CHIEF CONTROLLING AUTHORITY GANSHINAGAR

JUDGEMENT

(1.) Draft amendment dated 31.12.2015 tendered today is allowed. The amendment shall be carried out forthwith.

(2.) Rule. Learned Assistant Government Pleader Ms. Jyoti Bhatt waives service of Rule on behalf of the respondents-State authorities.

(3.) The petitioner has prayed to set aside orders dated 10.02.2014 passed by the respondent No.2-Deputy Collector, Stamp Duty Valuation Organisation, Surat, as well as order dated 15.10.2014 passed by the Chief Controlling Authority the respondent No.1 herein.