Anil Kumar, J. - (1.) Heard Shri Avadhesh Kumar, learned counsel for the petitioners, learned Standing Counsel and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the impugned order dated 17.01.1997 passed by opposite party no.3/Collector (Stamp)/Upper Zila Adhikari, Kheri in Case No.510/92-93 under Section 47-A of Stamp Act as well as order dated 26.12.1997 passed by opposite party no.2/Commissioner, Lucknow Division, Lucknow in Revision No.254/96-97 under Section 56 of Indian Stamp Act.
(3.) Facts in brief of the present case as submitted by learned counsel for the petitioners are that petitioner nos.1/Smt. Parsan Kaur and 2/Smt. Gurpal Kaur had purchased the land recorded as plot no.195/0.18, 402/3.589 and 213/1.63 situated in Village-Mehdi, Pargana-Bhoor, Tahsil-Lakhimpur, District-Kheri from Sampurn Singh for a consideration of Rs.1,36,472/- and on 23.12.1992, after depositing the stamp duty amounting to Rs.17,130, the said land has been transferred in favour of the petitioners.;