PANKAJ NAQVI,J. - (1.) Heard Sri H.O.K Srivastava, learned counsel for the petitioners, Sri Sanjay Goswami, learned Addl. C.S.C assisted by Sri S.K. Upadhyay, the learned standing Counsel.
(2.) This writ petition is directed against the order dated 23.9.2009, passed by respondent no.1 / the Commissioner, Vindhyachal Region, Mirzapur and the order dated 30.9.2002, passed by the Collector, Sant Ravidas Nagar in proceedings under Section 47-A of the Stamp Act, levying deficiency of Rs. 5,34,240/- along with interest and penalty of the like amount.
(3.) It is submitted by learned counsel for the petitioners that the date on which the learned Addl. Commissioner decided the stamp appeal of the petitioner, i.e. on 23.9.2009, he had no jurisdiction to decide the appeal, the order is liable to be set aside / quashed.;