DINESHCHANDRA GOVINDLAL MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Service of Rule is waived by Ms Kiran Pandey, learned Assistant Government Pleader for the respondents. At the request of the learned counsel for the parties the matter is taken up for final hearing today.

(2.) IN this group of petitions, the issues which are agitated before this Court are similar to the issues which were agitated in Special Civil Application No.26679 of 2006 and allied matters. Special Civil Application No.26679 of 2006 and its allied matters were disposed of by the learned Single Judge of this Court by order dated 27.12.2006. For the reasons recorded in the said order the matters were remanded to the concerned authority by giving direction in paragraph 6 thereof. In paragraph 6 of the said judgment the learned Single Judge has observed as under: -

(3.) IN view of the aforesaid, all the impugned orders/Notices passed by the Deputy Collector/ Collector, Stamp Duty Valuation Organisation are hereby quashed and set aside. All these matters are also remanded to the concerned authority for adjudication in accordance with the directions of paragraph 6 quoted above.