SHYAM DEVI Vs. STATE OF U P

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India wherein the petitioner has prayed for the issuance of a writ of certiorari quashing the impugned order dated August 2, 2022 passed by Additional Commissioner (Stamp), Chitrakoot Division, Banda/respondent No. 2 and the impugned order dated January 31, 2020 passed by Additional District Magistrate (Finance and Revenue)/Stamp Collector, Mahoba/respondent No.3 FACTS

(2.) Factual matrix of the present case is delineated below:

(3.) Sri Ramanuj Yadav, learned counsel appearing on behalf of the petitioner has made the following submissions: