B. Amit Sthalekar, J. - (1.) Heard Sri Anil Kumar Sharma, learned counsel for the petitioners and the learned Standing Counsel for the respondents.
(2.) The three petitioners in the writ petition are seeking quashing of the orders dated 1.8.2005 and 10.12.2004 arising out of proceedings under the Indian Stamp Act, 1899 (hereinafter referred to as 'the Act').
(3.) Briefly stated the case of the petitioners is that the land in dispute was purchased by them through three sale deeds. Through sale deed no. 3896 of 2003 executed on 15.10.2003, the petitioners purchased plot no. 270 area 0.568 hectares and plot no. 271 area 0.092 hectares situated in Village Raipur Kukhat, District Kanpur Dehat on a consideration of Rs. 4,00,000/- at the circle rate of Rs. 36,000/- per acre, they paid Rs. 48,604/- towards stamp duty.;