B.AMIT STHALEKAR,J. - (1.) Heard Sri Sheo Narayan Pandey, Advocate holding brief for Sri Ranjit Saxena, learned counsel for the petitioners and the learned Standing Counsel for the respondents.
(2.) The petitioners in the writ petition are seeking quashing of the orders dated 06.08.2002, 06.02.2003 and 24.04.2003 passed by A.D.M. (Protocol/Collector Stamp), Agra (Annexure 3, 5 and 7) and the order of the Chief Controlling Revenue Authority dated 14.10.2004 passed in Stamp Revision No. 121/2003-4 (Hoti Lal v. State of U.P.) .
(3.) Briefly stated facts of the case are that the petitioners through a sale deed dated 03.10.1991 acquired right to receive compensation under the Land Acquisition Act, 1894 from the Agra Development Authority, Agra.;