BHIMANI JAYESHKUMAR GIRDHAR BHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Parikh, learned AGP waives notice of rule.

(2.) IN the present petition, the challenge of the petitioner is against the order passed by the Deputy Collector dated 08. 09. 2004 (Annexure-A) for assessment of deficit Stamp Duty of Rs. 15,230/- with penalty of Rs. 250/-, total Rs. 15,480/ -.

(3.) MR. Parikh, learned AGP under the instruction of GP states that the State Government has taken decision to reconsider all cases, where the Deputy Collector has exercised the power in mechanical manner, without considering the facts and circumstances pertaining to all document presented prior to December 2006. He submitted that the petitioner may appear before the Deputy Collector within two weeks from today.