B. Amit Sthalekar, J. - (1.) Rejoinder affidavit, filed today, is taken on record.
(2.) Heard Sri Asif Hasan holding brief for Sri Ali Hasan, learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(3.) The petitioner in the writ petition is seeking quashing of the order dated 24.02.2001 passed by the Respondent No. 3 and order dated 16.02.2004 passed by the Respondent No. 2 arising out of proceedings under Section 47A of the Indian Stamp Act, 1899 (the Act, 1899).;