AJAY AGARWAL Vs. COMMISSIONER LKO.

JUDGEMENT

(1.) Heard learned counsel for petitioners and Mr. Devendra Mohan Shukla, learned State counsel appearing for opposite parties.

(2.) Petition has been filed assailing order dtd. 29/3/2006 passed under Sec. 47A(3) of the U.P. Stamp Act, 1899 as well as order dtd. 4/10/2007 passed in appeal under Sec. 56 of the said Act.

(3.) Learned counsel for petitioners has submitted that petitioners purchased a flat having area of 1473 sq. feet situated on third floor of a building constructed on plot no.B-3/122, Vivek Khand, Gomti Nagar by means of sale deed executed on 6/11/2003.