Bharati Sapru, J. - (1.) THIS writ petition has been filed by the petitioner seeking a writ of certiorari to quash the order dated 23.5.2011 passed by the Stamp Commissioner and the order dated 5.1.2011 passed by the respondent No. 2, Additional District Magistrate (Finance & Revenue) in proceedings arising out of Section 47 -A of the Indian Stamp Act in pursuance of the registration of an instrument dated 28.5.2008.
(2.) PLEADINGS have been exchanged and the matter is being disposed of at the stage of admission itself. It is the contention of the petitioner that circle rates, which have been applied to it at the rate of Rs.2100/ -per square meter, wrongly applied to the petitioner for the land purchased at Partapur Industrial Estate, Merut having an area of 2800 square yards.
(3.) IT is the case of the petitioner that this plot of land is situated eighty meters away from the middle of the National Highway and therefore, the rate payable by the petitioner would be at the circle rate of Rs.1400/ -as per the rate list of the relevant time issued by the Government. The rate list was applicable between 1.8.2007 to 1.8.2008.;