SINDHAV JIVRAJBHAI MANJIBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Oza, learned AGP waives the service of rule on behalf of respondent No. 3.

(2.) BY way of this petition, the petitioner has prayed to quash and set aside the orders passed by the Deputy Collector-respondent No. 1, herein, dated 02. 06. 2003 and 25. 06. 2007.

(3.) THE brief facts of the case are that the petitioner had purchased a property being Plot No. 34-A situated at Revenue Survey No. 123 admeasuring about 83. 613 sq. mts. vide registered Sale Deed No. 7764 dated 22. 04. 1996. 3. 1 In pursuance of that final order dated 02. 06. 2003 came to be passed by respondent No. 1. The petitioner, therefore, approached respondent No. 1 for obtaining Chalan to deposit 25 per cent amount of the total deficit stamp duty which was essential for preferring appeal against the aforesaid order. Thereupon, vide order dated 25. 06. 2007 passed by respondent No. 1, the petitioner came to know that his appeal was rejected on the ground of delay. Hence, the present petition.