KAMLA SHANKER VAZIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr. U. H. Oza waives service on behalf of the respondents.

(2.) BY way of the present petition, the petitioner has challenged the legality and validity of the order dated 29-9-2006/3-10-2006 passed by the respondent no. 3-Depuuty Collector, Stamp Duty Valuation Department, Bhuj, Kachchh, as well as the order dt. 1-11-2007 passed by the respondent no. 2-Chief Revenue Controlling Officer, Stamp and Registration Bhavan, Gandhinagar, rejecting the appeal of the petitioner on the ground of delay.

(3.) HEARD the learned Advocates for both the sides.