PIYUSH AGRAWAL,J. - (1.) Heard Shri Rahul Sripat, learned Senior Counsel, assisted by Shri Ishir Sripat, learned counsel for the petitioner and Ms. Archana Tyagi, learned standing counsel for the State - respondents.
(2.) The present writ petition has been filed for the following, amongst other, relief:- "i) issue a writ, order or direction in the nature of certiorari quashing the order dated 28.01.2010 passed by Chief Controlling Revenue Authority, U.P., Allahabad (Circuit Court at Meerut) in Stamp Appeal No. 09 of 2007-08; M/s G.T.M. Builders and Promoters (P) Ltd. Versus State of U.P. (Annexure No. 8)."
(3.) It is averred in the writ petition that M/s Modipon Fibres Company (a division of Modipon Limited) claimed to have held land measuring 201 bighas, 6 biswas situated in Village - Bishokher, Aurangabad, Gadana and Begumabad Gadana in the District - Ghaziabad. The said land was alleged to have been transferred to M/s Modipon Fibres Company by the State Government vide transfer deed dated 01.08.1994. The petitioner entered into an agreement dated 19.01.2006 to purchase the land in question from M/s Modipon Fibres Company. M/s Modipon Fibres Company was permitted to sell the land vide order dated 10.08.2001 by the State Government. It is further averred that some dispute arose between the parties and the possession of the land was never delivered to the petitioner. It is further averred that a photocopy of the deed dated 19.01.2006 was submitted by the Assistant Commissioner of Stamps to the Collector, Ghaziabad on 21.04.2006 for levy of stamp duty. Consequently, the Collector registered a case under section 33 of the Indian Stamp Act, 1899 (registered as Case No. 17 of 2006-07) and was transferred to the Assistant Commissioner of Stamps, Ghaziabad vide order dated 03.06.2007.;