SUSHIL KUMAR JAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The issue involved in the bunch of petition is as to whether a stranger or third party can be said to be an aggrieved person by an order passed by competent authority in a proceeding under Section 47-A of the Indian Stamp Act, 1899 (hereinafter referred to as 'Act, 1899') and has locus- standi to maintain an application under Section 57 of the Act, 1899 in the context of word 'otherwise coming to its notice' used in Section 57 (1) of the Act, 1899, and on such an application being filed, whether the Chief Controlling Revenue Authority is under obligation to make reference to the High Court.

(3.) For the convenience, the facts are delineated from Writ - C No. 16942 of 2019.