SURENDRA VARENYAM Vs. COMMISSIONER ALIGARH DIVISION

JUDGEMENT

(1.) Heard Sri Triveni Shankar, assisted by Sri Ajay Shankar, learned counsel for the petitioner and Sri Sanjay Goswami, learned Addditional Chief Standing Counsel for the Revenue.

(2.) Present writ petition has been filed to assail the order dtd. 8/9/2021 passed by the Commissioner, Aligarh Division, Aligarh in Case No.00210 of 2020 (M/s Surendra Varenyam vs. State of U.P.). That appeal filed under Sec. 56(1A) Indian Stamp Act, 1899 (hereinafter referred to as 'the Act') has been dismissed. Thus, the order passed under Sec. 47A of 'the Act' dtd. 6/3/2020 passed by Additional District Judge (Finance and Revenue), Etah has been affirmed.

(3.) By the subject deed dtd. 7/12/2018 the petitioner purchased 0.647 hectares and 0.040 hectares in Plot No.1058 ad measuring 0.405 hectare and half share of Plot No.1058 (Sa) ad measuring 0.680 hectares. The petitioner valued the deed at Rs.16,25,000.00 and paid stamp duty of Rs.1,20,000.00.