DAMJIBHAI HANSRAJBHAI KAKADIYA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) HEARD learned advocate Mr. Kakkad for the petitioner and Mr. Umang Oza, learned AGP for respondents.

(2.) RULE. Learned AGP Mr. Umang Oza waives service of rule on behalf of the respondents.

(3.) BY way of this petition, the present petitioner has challenged the impugned order dated 30. 4. 2007 passed by the respondent No. 2 - Chief Controller Revenue Officer (Stamp Duty Valuation) Office, Gandhinagar, as well as the order passed by respondent No. 1-the Deputy Collector, Stamp Duty Valuation Department (Rural) Part-2, Rajkot, dated 15. 12. 2001 directing the petitioner to pay the deficit stamp duty with fine for the plot the petitioner had purchased way back in the year 2000.