ATTAU RAHMAN MASOODI,J. - (1.) Heard Sri Arunendra Pratap Singh, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) By means of this writ petition, the petitioner has impugned the orders passed by the A.D.M. Finance and Revenue on 18.12.2013 as well as the order passed by Deputy Commissioner Stamp, Faizabad on 25.10.2017 whereby the imposition of stamp duty to the tune of Rs. 1,90,590/- in addition to the registration charges of Rs. 2,720 coupled with the penalty of Rs. 10,000/- has been imposed and affirmed by the revisional authority.
(3.) The petitioner assailing the correctness of impugned orders has argued that the Additional District Magistrate, Finance and Revenue before passing the impugned order dated 18.12.2013 did not issue any notice to the petitioner and that apart the A.D.M. Finance and Revenue has proceeded on the basis of report submitted by Sub Registrar, Sadar, Sultanpur without seeking any participation of the petitioner.;