LAWS(GJH)-2008-2-263

VIJAYBEN KANUBHAI DOBARIYA Vs. STATE OF GUJARAT

Decided On February 25, 2008
Vijayben Kanubhai Dobariya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) BY way of this petition, the petitioner has challenged the impugned order passed by the Dy.Collector, Stamp Duty, Rajkot, dated 15.5.2001 and 11/2/2008 respectively.

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