MALTI DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Standing Counsel for the State-respondent.

(2.) The instant petition calls in question the order dated 14.02.2008 passed by the Commissioner Lucknow Division on a stamp appeal whereby it has affirmed the order dated 07.08.2006 passed by the Additional District Magistrate (Finance and Revenue), District Lucknow.

(3.) The facts giving rise to the aforesaid petition are being noted hereinafter.