KETAN K VORA Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) RULE. Mr. HK Patel, learned Assistant Government Pleader waives service of rule on behalf of the respondent.

(2.) BY way present petition, the petitioner has prayed to quash and set aside the impugned order dated 18. 06. 2002 passed by the respondent No. 2 and the order passed in appeal dated 25. 06. 2009 passed by respondent No. 1 and direct respondent No. 1 and 2 to hear the petitioner afresh and after considering objections and contentions of the petitioner, respondent No. 2 may pass reasoned order on merits and also to pass appropriate order or direction against the final order of respondent No. 2 in the interest of justice.

(3.) IT is the case of the petitioner that on 20. 03. 2001 the petitioner has purchased property by Registered Sale deed No. 1251 by paying requisite Stamp Duty. On 25. 02. 2002, respondent No. 2 has issued notice without considering necessary aspects for determination of market value of property. Petitioner represented himself on date of hearing. On 18. 06. 2002, final order under Section 32 (A) is passed by the respondent No. 2. On 23. 05. 2003, the petitioner has preferred Appeal before the respondent No. 1-Chief Controlling Revenue Authority which was dismissed by order dated 25. 06. 2009 on the ground of delay in filing the appeal.