MOHD ISLAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shushrut Pandey, learned counsel for the petitioner and Sri Dev Prakash Mishra, learned Standing Counsel for the State- respondents.

(2.) This petition has been filed by the petitioner for quashing of the order dated 15.06.2016 passed in a Stamp Case instituted by the State-respondents under Section 47-A of the Stamp Act and the order dated 17.10.2016 passed by the Revisional Authority in the revision filed by the petitioner under Section 56 of the Act, rejecting the same.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner bought only 0.081 hectare of land of plot no.313, the total measurement of which, was 0.634 hectare. It was surrounded on three sides of agricultural land and on the fourth side by Chaudharydeeh Tulsipur Road, through a registered Sale Deed from one Vibhutinath alias Nathu Ram. The said Sale Deed was registered as 7346/2014 on 14.11.2014. At the time when the land was purchased, as per Circle Rate for agricultural land fixed @ Rs.20 lacs per hectare, the petitioner paid the consideration of Rs.2,03,000/-, on which, Stamp Duty of Rs.10,150/- was paid along with registration fee of Rs.2030/-.