Madhuben Vallabhbhai Patel vs State Of Gujarat on 10 February, 2020

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Gujarat High Court

Madhuben Vallabhbhai Patel vs State Of Gujarat on 10 February, 2020

Bench: A.Y. Kogje

             C/SCA/2040/2020                                  ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 2040 of 2020
===========================================================
               MADHUBEN VALLABHBHAI PATEL
                            Versus
                     STATE OF GUJARAT
================================================================
Appearance:
HARSHESH R KAKKAD(7813) for the Petitioner(s) No. 1
MR RC KAKKAD(389) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR KM ANTANI, ASSISTANT GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
                    Date : 10/02/2020
                     ORAL ORDER

NOTICE to the respondents No.1 and 3 returnable on 9th MARCH, 2020. Learned Assistant Government Pleader waives service of notice on behalf of the respondent No.1.

Learned Advocate for the petitioner submits that the petitioner has not received any notice from the respondent No.3 under Rule 4 of the Gujarat Stamp (Determination of Market Value of the Property) Rules, 1984 in connection with the plot purchased by the petitioner. It is also submitted that the petitioner has not received the final order of the Deputy Collector in this regard and therefore, as the petitioner has never received the notice as well as the final order, the petitioner was precluded from the filing the Appeal before the CCRA.

On the returnable date, this aspect to be verified and placed on Affidavit.

Direct Service is permitted for the respondent No.3.

Sd/-

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