PRAJAPATI KANTABEN KESHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dated 5.12.2018 is granted. Petitioner to carry out the amendment forthwith.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed that the order dated 18.11.2017 passed by respondent no.1 under Section 53(1) of the Gujarat Stamp Act be quashed and set aside.

(3.) Heard learned advocate for the petitioner and learned Assistant Government Pleader Mr.Yagnik for the respondents.