HANUMANPRASAD HUKAMCHAND AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to add respondent no.2 in cause title as also to amend the prayer clause at para 9A. Amendment to be carried out forthwith.

(2.) RULE . Learned A.G.P. Mr. Apurva Dave waives service on behalf of the respondents.

(3.) BY way of this petition, the present petitioner has challenged the impugned order passed by the Deputy Collector, Stamp Duty, Ahmedabad City, Part II, Polytechnic Compound, Ambavadi, Ahmedabad dated 10th May, 2002.