Siddhartha Varma, J. - (1.) Personal affidavit on behalf of respondent no. 3 has been filed today.
(2.) The petitioner had got agricultural plot no. 4118 declared as non-agricultural on 04.04.2008. Thereafter, the petitioner again applied under Section 82 for the cancellation of the earlier declaration. The application was dismissed on 14.08.2017 saying that the petitioner by getting the declaration cancelled wanted to save stamp duty. It was further observed that the application under Section 82 was not maintainable. The petitioner filed a Revision which was dismissed on 22.12.2017. The instant writ petition was, thereafter, filed.
(3.) Instructions were called and on 13.08.2018 they were filed by the learned Standing Counsel before the Court. The revenue entries at page 9 of the instructions clearly show that plot no. 4118 was being used for agricultural purposes.;