- (1.) Heard Sri V.P. Rai, learned counsel for the petitioner.
(2.) The petitioner has invoked the writ jurisdiction of this Court for challenging the order dated 13.7.2007 passed by Up Zila Adhikari (Vitta and Rajashav) in proceedings under Indian Stamp Act, 1899 and the appellate order thereto dated 31.1.2012 passed by the Chief Controlling Revenue Authority.
(3.) Under an instrument dated 12.4.2000 (annexure-1 to the writ petition), the petitioner agreed with M/S Bharat Petroleum Corporation Limited for running a restaurant on petrol pump for a period of 20 years on payment of Rs. 1,25,000/- as consideration plus commission which was liable to be increased every 5 years @ 20%.;