DEEPAK AGARWAL Vs. CHIEF CONTROLLING REVENUE

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 8.2.2000 passed by the respondent no. 1, the Chief Controlling Revenue Authority, Uttar Pradesh Allahabad.

(2.) Briefly stated the case of the petitioner is that through a registered sale deed executed on 25.5.1993 he purchased 0.36 acre of land of Gata No. 1183 situated in village Pakariya, Naugawan, District Pilibhit from one Sardar Preetam Singh. According to him this land is situated outside of the octroi area and was being used earlier for agricultural purposes by Sardar Preetam Singh and subsequently for the manufacturing of bricks and bhatta and the land was full of big ditches filled with rainy water and there was no approach road for the land, which was purchased by the petitioner for a consideration of Rs. 60,000/- according to the market rate as fixed by the Collector, Pilibhit and Stamp Duty paid by the petitioner was Rs. 9425/- taking valuation of the land in question as Rs. 65,000/-.

(3.) According to the petitioner, even as per the rate list maintained in the office of the Collector, Pilibhit for the period from 9.10.1992 to 30.11.1994, the rate of the land in dispute was fixed at Rs. 1,40,000/-per acre and, therefore, according to the said prevailing rate valuation of the land came about Rs. 60,000/- and the petitioner taking the valuation of the land as Rs. 65,000/- as determined by the Collector, Pilibhit paid the stamp duty of Rs. 9425/-.