- (1.) Heard Sri Sumit Daga, learned counsel for the petitioner, Sri V.K. Birla, learned counsel for U.P. State Industrial Development Corporation, Ghaziabad and learned Standing Counsel for the State-respondents.
(2.) Petitioner seeks quashing of the order dated 28th February, 2013 passed by the appellate authority i.e. respondent no.2 and the orders dated 28th September, 2010 and dated 1st February, 2013 passed by the authority under the Indian Stamp Act.
(3.) In compliance to the order passed by the Court dated 12th September, 2013 in connected Writ Petition No. 17213 of 2013 (Krishna Pal Verma vs. State of U.P. & others), Sri K.K. Yadav, Regional Manager, U.P. State Industrial Development Corporation, Ghaziabad (hereinafter referred to as the "UPSIDC") is present in the Court along with his personal affidavit.;