B.AMIT STHALEKAR,J. - (1.) Heard Sri Rajiv Singh, learned counsel for the petitioner and Sri R. K. Shukla, learned standing counsel for the respondents.
(2.) The petitioner is seeking quashing of the order dated 29.11.2002 passed by the Commissioner, Azamgarh Division, Azamgarh in proceedings under section 47A of the Indian Stamp Act, 1899 as well as the order dated 3.9.2002 passed by the District Magistrate/Collector, Azamgarh.
(3.) Briefly stated the facts of the case are that the petitioner purchased 168 kadi out of total area 543 kadi of plot no. 364 and plot 365 area 690 kadi having total area 1.233 kadi situated at Mauja Khanpur Fatteh, Pargana Atraulia, Tehsil Budhanpur, District Azamgarh for consideration of Rs. 38,000/-. The petitioner paid stamp duty of Rs. 3040/- and registration fees of Rs. 760/-. Subsequently proceedings under section 47 A of the Indian Stamp Act, 1899 were initiated against the petitioner.;