B.AMIT STHALEKAR,J. - (1.) Rejoinder affidavit filed by the petitioner today is taken on record. Heard Sri Pavan Kishore, learned counsel for the petitioner and learned standing counsel for the State-respondents.
(2.) The petitioner in this writ petition is seeking quashing of the order dated 12.3.2008 passed by the Commissioner, Bareilly Division, Bareilly in Stamp Appeal no.96/2006-07 and order dated 19.5.2007 passed by the Collector, Bareilly.
(3.) Briefly stated the facts of the case are that the petitioner purchased plot nos. 677, 678, 679, 680 and 681 measuring area 1650 sq. m. situated in village Bihar Man Nagla, District Bareilly through a sale deed dated 6.12.2003. Stamp duty has been paid at rates as applicable to the agricultural land.;