B.AMIT STHALEKAR,J. - (1.) Heard Sri S.K. Upadhayay, learned Standing Counsel for the petitioner.
(2.) No one appears for the respondents although vakalatnama of Sri M.H. Qadeer, learned counsel has been filed on behalf of the respondent no.2 and no counter affidavit has been filed till date.
(3.) This is a writ petition filed by the State against the order of the Chief Controlling Revenue Authority, Allahabad dated 22.3.2001 in stamp revision under section 56 (1) of the Indian Stamp Act, 1899 (hereinafter referred to as the Act, 1899) against the order of the Deputy Commissioner, Stamp Agra dated 15.9.1998.;