- (1.) HEARD learned counsel for the parties.
(2.) SINCE the controversy involved in all the three writ petitions is similar, therefore, for the sake of convenience, all these petitions are being decided by this common order. All the three writ petitions have been filed for a writ of certiorari quash­ing the order dated 29-10-2001 passed under Section 47-A of the Indian Stamps Act, 1899 (for short the Act) by the respondent no.3 (Up Zila Adhikari/Sub Divisional Officer, Haridwar) as well as the order dated.21-7-2005 passed un­der Section 56 of the Act by the respondent no. 2 (Commissioner, Garhwal Division, Camp Dehradun) in revisions filed by the petitioners.
(3.) RELEVANT facts giving rise to the present writ petitions, in brief are that the U.P. Avas Evam Vikas Parishad (for short Parishad) had executed separate sale deeds in favour of the petitioners, which have been annexed as Annexure-8 to each writ petition. The plot area of the sale deed in each case has been used for house construction. In the sale deed, averment was made to the effect that the conveyance deed is being executed on the land owned by the Parishad. Al­though it is not disputed as well as there is a reference in the deed also that there existed constructed houses on the plot at the time of execution of sale deed and the same were constructed under self fi­nancing scheme.;