B.AMIT STHALEKAR,J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Heard Sri Pavan Kishore, learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(3.) The petitioner is seeking quashing of the order dated 30.5.2007 passed by the Collector, Bareilly as well as the order dated 12.03.2008 passed by the Commissioner, Bareilly Division, Bareilly in proceedings under section 47A of the Indian Stamp Act, 1899 (the Act, 1899).;