Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition is preferred against the order of reference dated 22.11.1999 made by the Sub-Registrar I, Chail, Allahabad and orders dated 29.4.2000 and 10.9.2001 passed by the Additional Collector, Sadar, Allahabad and the Commissioner Allahabad Division, Allahabad respectively appended as Annexures 2, 3 and 5 respectively to the writ petition.
(3.) The case of the petitioner is that one Hint Lal resident of Mundera Bazar. Allahabad was the owner of House No. X (New No. 12), Bara situate in the New Market, Bamrauli, Pargana & Tehsil Chail, Allahabad. He executed a registered sale-deed on 28.11.1994 in favour of the petitioner Rais Ahmad for a sale consideration of Rs. 3,60,000/- and paid Rs. 66,000/- as stamp duty on the valuation of Rs. 4,55,000-. The sale-deed executed was in respect of a construction said to be 45 to 50 years old consisting of 4 Kotharies 8 feet X 8 feet; one thatched (Khaprail) verandah 10 feet X 15 feet; 2 thatched (Khaprail) Kotharis 10 feet X 15 feet; and Latrine, Bathroom and Sehan. The annual assessment of the construction was Rs. 1320/-.;