Sudhir Narain and O.P. Srivastava, JJ. - (1.) The petitioners have sought for a writ of certiorari quashing the order dated 19.1.1993 passed by the Collector fixing circle rate in regard to village Modha, district Firozabad.
(2.) We have heard Sri Rakesh Pandey, learned counsel for the petitioners, and Sri C. K. Rai, learned standing counsel for the respondents.
(3.) The petitioners purchased plot No. 207, area 13-2-7 of irrigated land in village Modha. The Registrar while determining the value of the land for the purpose of determining the stamp duty payable by a purchaser takes into account the circle rate fixed by the Collector. The Collector has fixed the circle rate by the impugned order dated 19.1.1993.;