BHAVYA COLONIZERS AND ESTATES Vs. DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) D. S. Sinha, J. Heard Sri Jai Krish na Tiwari, holding brief of Sri Shashi Nan-dan, the learned Counsel for the petitioner and Sri Vinay Malviya, learned Standing Counsel representing the respondents.

(2.) THE petitioner seeks to challenge the Notification issued under Rule 340 (a) of U. P. Stamp Rules, 1942 framed under the Indian Stamp Act, 1899, hereinafter called the Act, whereby the circle rate of the concerned area has been enhanced from Rs. 40/- per sq. ft. to Rs. 55/- per sq. ft. A copy of the impugned Notification is Annexure-3 to th writ petition.

(3.) IN view of what has been said above, in the opinion of the Court, the petitioner neither has any locus standi to maintain this petition nor is there any cause of action therefor. The petition is misconceived.