- (1.) Heard Sri Ashish Jaiswal and Sri Randhir Jain, learned Counsel appearing for the Petitioner and Sri Nimai Das, learned Standing Counsel who appears for the Respondents.
(2.) Challenge in this writ petition is to the order dated 11.2.2010 passed by the Additional Collector (Finance and Revenue), Ghaziabad and the appellate order dated 11.8.2010 passed by the Additional Commissioner Stamps affirming the same.
(3.) The instrument in question is an unregistered rent agreement dated 18.9.2004 by which the property C-4, Sector XVI. Vasundhara, Ghaziabad having an area of 176 sq. meter was leased out in favour of the Petitioner at a rent of Rs. 3000/- per month for a period of 11 months from 10.9.2006 to 10.8.2007.;