- (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) The controversy in the present case is whether the stamp has to be paid on the amount of the auction or on the basis of market value and circle rate.
(3.) The present writ petition has been preferred for quashing of the order dated 26.3.1996 and 15.3.1999 passed by respondent no.2, Additional District Magistrate (Finance and Revenue) Bulandshahr and respondent no.1 Chief Controlling Revenue Authority/Board of Revenue, U.P. at Allahabad, respectively, annexure 6 and 9 to the writ petition.;