B. Amit Sthalekar, J. - (1.) Heard Sri K.M. Garg, learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(2.) The petitioner is seeking quashing of the order dated 4.4.2003 and 5.4.2004 arising out of proceedings under the Indian Stamp Act, 1899 (hereinafter referred to as 'the Act').
(3.) Briefly stated the facts of the case are that the petitioner purchased agricultural land situated in Village Anwala, District Bareilly from one Sumer through a registered sale deed dated 29.5.1990/1.10.1990 in which he purchased Khasra no. 1464, 1/4th part of area 0.300 hectare, i.e. 0.0750 hectares and paid stamp duty accordingly.;