ARVIND NATH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vikram Mani Srivastava, learned counsel for the petitioner and Sri S.C. Dwivedi, learned Additional Chief Standing Counsel for the State-Respondents.

(2.) The petitioner is seeking quashing of the orders dated 11.12015, 26.03.2016 and 30.09.2016 passed in proceedings under the Indian Stamp Act, 1899.

(3.) The petitioner is stated to have purchased agricultural property Arazi No.154 area 0.121 hectare out of total area 2.878 hectare situated at Village/Mauza-Mahuavaan Tappa-Kathara, Paragana Haveli, Tehsil-Sadar, District Maharajganj for consideration of Rs.4,90,000.00 through a registered sale deed dated 21.11.2014. Subsequently, proceedings under Sec. 33/47-A of the Indian Stamp Act, 1899 were initiated against the petitioner on the ground that there was a deficiency of stamp duty.