JAIN PRAKASHCHANDRA GERILAL Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Umang Oza, learned AGP waives service of rule on behalf of the respondents.

(2.) BY way of this petition, the petitioner has challenged the impugned order dated 31. 12. 2001 passed by the Dy. Collector, Stamp Duty Valuation Department, Himatnagar, Rajkot, and the order dated 11. 12. 2007 passed by the Chief Controller, Stamp Duty Valuation Department, Gandhinagar, respondent Nos. 1 and 2 herein respectively.

(3.) HEARD the learned advocate for the petitioner and Mr. Oza, learned AGP for the respondents.