SAURABHA SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Vikram Soni, learned Standing Counsel appearing on behalf of the respondents.

(2.) Instant petition has been filed praying for the following main reliefs:-

(3.) The case set forth by the petitioners is that they had purchased the land Gata No.1842 area 0.7280 hectares situated in village Durgaganj, Pargana Nawabganj, Tehsil Tarabganj, District Gonda on 4/2/2021 through registered sale deed. Although the land was agricultural yet as more consideration was being paid beyond the value of land as per circle rate, which was Rs.18.20 lakhs but as per the market value of the land sale consideration was paid as Rs.90.00 lakhs. It is contended that an inspection was conducted by the Sub-Registrar, Tarabganj, Gonda and a report was submittted on 15/3/2021 from which it emerged that plotting was being carried out over the land in dispute and a road was also constructed and the electricity poles had also been installed on the 25 feet wide road. On the basis of the said report, the proceedings were initiated under the provisions of Sec. 47-A of the Indian Stamp Act, 1899 (hereinafter referred to as the 'Act, 1899').