NILESHBHAI SHANTILAL VAIDHYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Krunal Pandya learned A.G.P., waives service of rule on behalf of the respondents. At the request of the learned advocates for the parties, the matter is taken up for final hearing today.

(2.) In this petition, the issue which is agitated before this Court is 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, the impugned order/Notice passed by the Deputy Collector/ Collector, Stamp Duty Valuation Organization is hereby quashed and set aside. The matter is remanded to the concerned authority for adjudication in accordance with the directions of paragraph 6 quoted above.