M.Katju, J. - (1.) This writ petition has been filed for quashing Rule 5 (c) (ii) of the U. P. Stamp (Valuation of Property) Rules, 1997, framed by the State of U. P. and for a mandamus directing the State Government not to determine the minimum value of commercial buildings on the basis of the aforesaid rule.
(2.) Heard learned counsel for the parties.
(3.) The petitioner is a society registered under the Societies Registration Act and has twenty members engaged in development, construction and sale of real estate at Agra including commercial property.;