BABUBHAI LALJIBHAI BODHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of Rule for the respondents.

(2.) BY way of this petition, the present petitioners have challenged the impugned order passed by Dy. Collector, Stamp Duty Valuation, Nanpura, Surat dated 6. 6. 2003 and the order dated 21. 8. 2007 passed by the respondent No. 1 Chief Controlling Revenue Authority, Gandhinagar.

(3.) HEARD the learned advocate for the petitioners and Mr U. H. Oza, learned AGP for the respondents.