LAWS(GJH)-2008-2-383

SHASHIKALA CHANDRABABU NAIDU Vs. STATE OF GUJARAT

Decided On February 26, 2008
Shashikala Chandrababu Naidu Appellant
V/S
STATE OF GUJARAT Respondents

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 passed by the Collector of Stamp/Deputy Collector, Stamp Duty Office, Part I, Polytechnic, Ahmedabad dated 22 -2 -2005.

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