SAILESH VALLABHBHAI TOGADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Kotecha learned AGP waives service of notice of rule for the respondents.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard.

(3.) THE petitioner by way of this petition has challenged the order passed by the Deputy Collector dated 21. 12. 2000 whereby the stamp duty is assessed at Rs. 74,032/ -.