RAVI MOHAN Vs. PRINCIPAL SECRETARY TAX AND REGISTRATION, GOVT. OF U.P. LKO.
LAWS(ALL)-2013-1-444
HIGH COURT OF ALLAHABAD
Decided on January 22,2013

Ravi Mohan Appellant
VERSUS
Principal Secretary Tax And Registration, Govt. Of U.P. Lko. Respondents

JUDGEMENT

Anil Kumar, J. - (1.) Heard Sri N.K. Seth, learned Senior Counsel assisted by Sri Sachin Garg, for the petitioner, Sri Pankaj Patel , learned Additional Chief Standing Counsel for opposite parties and perused the record.
(2.) By means of present writ petition , petitioner has challenged the order dated 15.11.1999( Annexuer no.6) passed by the Additional District Magistrate ( finance and revenue ) Lucknow and the order dated 17.1.2003 ( Annexure no.8) passed by the Additional Commissioner , Lucknow Division , Lucknow.
(3.) Facts , in brief , as submitted by learned counsel for the petitioner are that by way of registered sale-deed dated 11.6.1996 petitioner has purchased a portion measuring area 763 sq. ft. of a House no.168/25/1 Nazirabad road, Khaliganj, Lucknow known as Darbar Bhawan (hereinafter referred to as ' property in question').;


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