Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner and Sri B.N. Pathak, learned Standing Counsel appearing for the State respondents.
(2.) Pleadings have been exchanged between the parties and with the consent of learned counsel for the parties present petition is being decided at this stage itself.
(3.) Present petition has been filed for quashing the order dated 25.1.2014 passed by the respondent no. 3 in Stamp Case No. 72 of 2013-14 and order dated 26.10.2017 passed by the respondent no. 2 in Appeal No. 23/72/2012-13.;