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[Cites 1, Cited by 2]

Gujarat High Court

Chhayaben Rajeshbhai Prajapati vs Chief Controlling Revenue Authority on 30 May, 2019

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

         C/SCA/9862/2019                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 9862 of 2019

==========================================================
                 CHHAYABEN RAJESHBHAI PRAJAPATI
                              Versus
              CHIEF CONTROLLING REVENUE AUTHORITY
==========================================================
Appearance:
MR PARTHIV B SHAH(2678) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                                 Date : 30/05/2019

                                  ORAL ORDER

1. Heard Mr.Parthiv Shah, learned advocate for the petitioner and Mr.J.K.SHah, learned AGP for the respondent­State.

2. Learned advocate for the petitioner submits that the petitioner has submitted an application for dispensation of deposit of 25% of the amount as per the provisions of Section 53(1) of Gujarat Stamp Act, 1958.

3. Learned advocate for the petitioner further submits that the Chief Controlling Revenue Officer has issued communication dated 18.05.2019, inter alia, calling upon the petitioner to make payment of 25% of the deposit, failing which, appeal shall stand dismissed.

Page 1 of 2 Downloaded on : Wed Jul 03 01:49:24 IST 2019 C/SCA/9862/2019 ORDER

ISSUE NOTICE returnable on 13.06.2019.

Any order that may be passed by the Chief Controlling Revenue Officer pursuant to the communication dated 18.05.2019 will be subject to outcome of the present petition.

Direct service is permitted.

(SANGEETA K. VISHEN,J) GIRISH Page 2 of 2 Downloaded on : Wed Jul 03 01:49:24 IST 2019