SANDEEP JAISWAL Vs. COMMISSIONER LUCKNOW DIVISION LUCKNOW

JUDGEMENT

(1.) Sri Sanjai Srivastava, learned counsel for the petitioner; and Shri Abhishek Kumar Pandey, learned Additional Chief Standing Counsel for the State-respondents are present.

(2.) By means of this present writ petition, the petitioner has prayed for the following relief:

(3.) The essential facts, as borne out from the pleadings on record, are that the petitioner purchased a parcel of land bearing Gata No. 1085, ad-measuring 0.0776 hectare, situate in Village Nepalapur, Pargana Khairabad, Tehsil Sitapur, District Sitapur, by means of a duly executed sale-deed dtd. 28/3/2014. The said instrument was registered in the office of the Sub- Registrar, Sitapur; in Register No. 1, Jild No. 5029, pages 329 to 366, at Serial No. 2482. The said sale-deed was executed by the recorded tenure- holder, Smt. Shobha Pandey and others, for a consideration of Rs.15,75,000.00 on the payment of Stamp duty amounting to Rs.1,10,300.00 paid at the time of execution of sale-deed; calculated on the valuation disclosed in the said sale-deed.