Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Mohiuddin Khan, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents. This petition seeks to challenge the order dated 29.10.2002, passed by the Additional District Magistrate (Finance & Revenue), Bahraich whereby the deficiency of stamp duty to the tune of Rs. 1,08,930/- has been found in respect of a sale deed said to have been executed in favour of the petitioner on 10.01.1996 relating to certain area of plot No. 1251, situate in Village Kalwari, Pargana Charda, Tehsil Nanpara, District Bahraich.
(2.) The petitioner has also challenged another order dated 20.03.2003, passed by the Additional District Magistrate (Finance & Revenue), Bahraich whereby restoration application moved by the petitioner was rejected.
(3.) The petitioner thereafter appears to have preferred an application under Section 56(1-A) of the Indian Stamps Act, which too has been dismissed by the Commissioner, Devi Patan Region, Gonda by means of order dated 17.05.2003. This order passed by the Appellate Authority is also under challenge.;