PAWAN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Virendra Misra, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the respondent -- State.

(2.) By means of present writ petition, the petitioner is challenging the order dtd. 14/5/2003 passed by Commissioner, Faizabad Division, Faizabad in revision No.73 Barabanki under Sec. 56 of Indian Stamp Act; Pawan Kumar Agrawal Vs. State of U.P. and others and order dtd. 5/3/2001 passed by Additional District Magistrate, (Finance and Revenue) (ADM -- F&R), Barabanki in case No.80/2000-01 under Sec. 47A/33 Indian Stamp Act; State of U.P. Vs. Pawan Kumar Agrawal.

(3.) Factual matrix of the case is that the petitioner took a piece of land area measuring 130 Ft. in east to west side and 350 Ft. in north-south length of Gata No.171 and 173 situated at revenue village Satrahi Pargana and Tehsil Haidergarh, District Barabanki. A notice was issued by the Collector, Stamps, Barabanki, which was replied by the petitioner on 14/9/1998 and specifically denied the allegations and justified the assessment of stamps of instrument of tenancy of land in question.