VIVEK CHAUDHARY,J. - (1.) - Heard Sri Prashant Chandra, learned Senior Advocate assisted by Sri Jaspreet Singh and Ms. Mahima Pahwa, learned Advocates for the petitioners and Sri Shishir Singh Chauhan, learned Advocate, brief holder for the State.
(2.) Both the writ petitions are filed by the petitioner company Zenith Infra Promoter Pvt. Ltd. challenging the two orders dated 16.11.2016 passed by the Collector, Lucknow, by which the Collector has found that the land covered under the sale deeds was not an agricultural land but was a residential land and therefore, has imposed further stamp duty, penalty and interest upon the petitioner company.
(3.) Learned standing counsel has raised a preliminary objection that against the impugned order, an appeal is provided under the Stamp Act and without availing the said statutory remedy, present writ petition would not be maintainable.;