LAWS(ALL)-2011-4-59

ATUL KUMAR Vs. STATE OF U P

Decided On April 16, 2011
ATUL KUMAR Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Smt. Archana Tyagi, learned Counsel for the Petitioner and Sri Nimai Das, learned Standing Counsel for the Respondents.

(2.) Pleadings have been exchanged between the parties and they agree for final disposal of the writ at the admission stage itself.

(3.) The Petitioner by means of the above writ petition challenges the order dated 31.10.2008 passed by the Assistant Commissioner (Stamp) Muzaffarnagar and the appellate order thereto dated 24.2.2009 passed by Assistant Commissioner (Administration) Saharanpur Division, Saharanpur.