M. Katju and D. R. Chaudhary, JJ. - (1.) Learned standing counsel prays for and is granted one months' time to file counter-affidavit. List in the week commencing 8th May. 2000.
(2.) Against the impugned order of the Deputy Collector dated 3.2.2000 passed under Section 33 of the Stamp Act admittedly a revision lies to the Commissioner under Section 56 of the Act. Hence ordinarily, we would have relegated the petitioner to his alternative remedy.
(3.) However, learned counsel for the petitioner has stated that a revision cannot be filed by the petitioner before the learned Commissioner because the lawyers in the Meerut Commissionery are on strike and they are not permitting any judicial work to be done.;