Surya Prakash Kesarwani, J. - (1.) Heard Sri Pramod K. Gupta, learned counsel for the petitioner and Sri R.K.S. Chauhan, learned standing counsel for the State - respondents.
(2.) This writ petition has been filed challenging the order dated 25.1.2013, passed by the District Magistrate, Deoria and the order dated 24.11.2015 passed by the Deputy Commissioner (Stamp), Gorakhpur, Division Gorakhpur, in Revision No.C 20140500001157/ D2014 under Section 56(1) of the Indian Stamp Act, 1899, (hereinafter referred to as "the Act").
(3.) This case has a chequered history. By sale deed instrument no.595/05 plot nos.458 Ga and 459 Ga area 0.0005 hectare of village Rampur, Tappa Indupur, Pargana Silhat Tehsil and District Deoria were purchased by the petitioner for Rs.54,000/-.;