VIRENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Srivastava, learned counsel for the petitioner and Sri Shashi Kant Upadhyaya, learned Standing Counsel appearing for the respondents.

(2.) By means of this writ petition, the order dtd. 28/8/2017 passed by Additional Collector (Finance and Revenue), Hapur in Case No. D201711730338 imposing deficiency of stamp duty etc. has been challenged. Also under challenge is the order dtd. 22/5/2018, passed by the Additional Commissioner (Administration) IIIrd, Meerut Division, Meerut in Stamp Revision No. 00705 of 2018.

(3.) The issue is with regard to instrument No. 2570 dtd. 18/3/2016 pertaining to sale of a land situate at Khasra No. 265 having an area 0.225 hectare in village Gandu Nagla, Tehsil Garh Mukteshwar, District Hapur.