SURYAKANT KANTILAL LEHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. learned AGP waives notice of Rule for the respondent. The matter is finally heard with the consent of the learned advocates appearing for both the sides.

(2.) THE only contention which is required to be considered in the present petition is whether the Collector of Stamp Duties was justified in passing the printed order without considering the facts and circumstances of the case.

(3.) UPON hearing the learned advocate appearing for the petitioner, Ms. Punani, learned AGP, and the perusal of the order (Annexure-C) shows that the printed order has been issued by the Collector for assessment of the Stamp Duty.