PANKAJ MITHAL,J. - (1.) The Collector, Kanpur Nagar under the U.P. Stamp (Valuation of Property) Rules, 1997 has prescribed the minimum rates for different categories of land which are commonly known as circle rates on 1.8.2010.
(2.) THE petitioner has filed objection/representation against the fixation of the aforesaid rates vide application dated 26.2.2011, Annexure - 5 to the writ petition. I have heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(3.) THE submission of learned counsel for the petitioner is that his aforesaid application/representation is not being considered and decided by the Collector, Kanpur Nagar, respondent No.2.;