Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.
(2.) At the outset, learned Standing Counsel representing the State-respondents has raised a preliminary objection as regards the maintainability of this writ petition on the ground that against the order under challenge in this writ petition, a statutory remedy of appeal under section 26 of the Indian Stamp Act (herein after referred to as 'the Act') is available, hence, this writ petition may be dismissed at its threshold.
(3.) Keeping in view the law laid down by Hon'ble Supreme Court in the case of Government of Andhra Pradesh and others vs. P. Laxmi Devi, 2008 4 SCC 720 as followed in another judgment of Hon'ble Supreme Court in the case of Har Devi Asnani vs. State of Rajasthan and others, 2011 14 SCC 160, the objection raised by the learned Standing Counsel is hereby overruled.;