B. Amit Sthalekar, J. - (1.) Rejoinder affidavit, filed today, is taken on record.
(2.) Heard Sri Jitendra Pal Singh, learned counsel for the petitioner and the learned Standing Counsel for the respondent nos. 1 to 3. No one appears for the respondent no. 4.
(3.) The petitioner in the writ petition is seeking quashing of the order dated 25.11.2004 passed by the respondent no. 1, Additional Commissioner, Agra Division, Agra and the order dated 30.06.2003 passed by the respondent no. 2, District Magistrate/Collector, District Mahamaya Nagar, arising out of proceedings under Section 47A of the Indian Stamp Act, 1899 (the Act, 1899).;