HIGHSPIN GUJARAT PRIVATE LTD 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 3-6-2003 passed by the respondent no. 3-Depuuty Collector, Stamp Duty Valuation Organisation, Surendranagar as well as the order dt. 11-10-2007 passed by the respondent no. 2-Chief Controlling Revenue Authority and Superintendent of Stamps, Gandhinagar, rejecting the appeal of the petitioner on the ground of delay.

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