DEEPAK CHANDULAL SHAH CHAIRMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 0 By way of this petition, the petitioner has challenged the order dated 14.02.2005.

(2.) 0 Heard learned Advocate for the petitioner and the learned AGP for the respondents.

(3.) 0 It is submitted by the learned Advocate for the petitioner that without giving any details regarding determination of market value, in printed form, order was passed by the respondent Authority in a casual manner. It is further submitted by him that after taking into consideration certain principles regarding determining the market value of the land, the respondent Authority passed the impugned order on the basis of which it valued the property in question at much higher rate and therefore, deficit Stamp Duty of Rs.1,45,900/ - and fine of Rs.250/ - is required to be paid to the respondent -Authority. It is also submitted by him that the respondent Authority has not considered the fact that the petitioner has purchased the property in question by paying the market value. Therefore, it is prayed that the impugned order passed by the respondent Authority is required to be quashed and set aside.