BANARASIBEN GOVINDJI DAYBHA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this petition, the present petitioner has challenged the impugned order dated 9-12-2005 passed by the respondent no.3-Deputy Collector, Part I, Stamp Duty Office, Polytechnic, Ahmedabad.

(3.) Heard the learned advocate for the petitioner and Mr. Apurva A.Dave AGP for the respondents.