B. Amit Sthalekar, J. - (1.) Heard Sri Manish Kumar Nigam, learned counsel for the petitioners and the learned Standing Counsel for the respondents.
(2.) The petitioners in the writ petition are seeking quashing of the orders dated 23.5.2002 and 24.7.2002 arising out of the proceedings under the Indian Stamp Act, 1899 (hereinafter referred to as 'the Act').
(3.) Briefly stated the facts of the case are that the plot in question being plot no. 1640 area 0-1-10 situated in Village Basti Khas, Tappa-Padia, Pargana-Basti East, Tehsil Basti, District Basti under the ownership and possession of one Sri Vindhywashni Prasad, Zamindar. It is further stated that in the revenue records of the village, the name of one Surya Pal, resident of village Siyarapar, Tapa-Padia, Pargana-Basti East, Tehsil-Basti, District Basti was erroneously recorded as Class-10 Holder of the plot. The Zamindar Sri Vindhywashni Prasad sold and transferred possession of the plot in question to the petitioners through a registered sale deed dated 14.12.1982. Another deed was executed by Surya Pal on 22.4.1999 in favour of the petitioners wherein he is stated to have acknowledged the fact that the petitioners were owners of the plot in question and the Vindhywashni Prasad was the original owner of the plot, therefore, Surya Pal surrendered his claim over the land in question in favour of the petitioners.;