B.AMIT STHALEKAR,J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Heard Sri B.K. Tripathi, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(3.) The petitioner is seeking quashing of the order dated 28.2.2006 passed by the Deputy Commissioner (Stamps), Gorakhpur in proceedings under section 33/47 of the Stamp Act, 1899 as well as the order dated 10.7.2007 of the Commissioner, Gorakhpur Region, Gorakhpur.;