VINEETA AGARWAL Vs. ADDL. COMMISSIONER

JUDGEMENT

(1.) Heard Sri Ramesh Chandra Dwivedi, learned counsel for the petitioner, learned Standing Counsel for respondents No.1 to 3 and Sri Rajesh Kumar Pandey, counsel for Allahabad Development Authority, respondent No.4.

(2.) Petitioner is aggrieved by the order of the Additional Collector (Finance and Revenue), Allahabad dated 15.2.2008 and the appellate order thereto dated 28.7.2008 passed by the Additional Commissioner (Administration), Allahabad Division, Allahabad.

(3.) Undisputed facts giving rise to this petition are that the Allahabad Development Authority leased out a plot of land in favour of the petitioner in Shantipuram Scheme, Phaphamau, Allahabad and a lease deed in respect of the same was executed on 4.6.2003. However, in the lease deed the plot number was incorrectly mentioned as D-396 in place of D-393. Accordingly, a correction deed was executed and got registered on 7.2.2006. The authorities by the impugned orders have determined deficiency in stamp duty on the aforesaid correction deed by treating it to be a fresh lease deed.