NEELAM AGRAWAL Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Sri. Suresh Chandra Varma, learned Counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The petitioner has approached this Court praying for quashing of the judgment and order dated 13.11.1998 passed by the Additional District Magistrate (Finance and Revenue), Mathura, in case No. 223 of 1998-99 and judgment and order dated 24.11.2003 passed Additional Commissioner (Administration), Agra Division, Agra, in Revision No. 36 of 2003 in proceeding under Section 47-A of Indian Stamp Act.

(3.) Petitioner's case is that she purchased for an amount of Rs.78,000/- one room area 86.6 sq. ft. or 8.04 sq. meter out of big building situated in Gali Thatheran, City and District Mathura, vide sale deed dated 25.10.1996. The entire lane, where the building is situated, is a residential area, out of which, one room for residential purpose was purchased by the Petitioner.