Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) This petition has been filed challenging the order dated 9.7.1997 passed by the Chief Controlling Revenue Authority, Allahabad and the order dated 28.12.1993 passed by the Additional District Magistrate (Finance and Revenue)/Collector (Stamp), Barabanki and also the notice dated 16.11.1991 issued by the Additional District Magistrate (Finance and Revenue)/Collector (Stamp) contained in Annexure nos.1, 2 and 3 to the writ petition.
(3.) Learned counsel for the petitioner has submitted that in 1991, the predecessor in interest of the petitioner had purchased about 100 acres of land, all agricultural, from a number of owners/recorded tenure holders by way of registered sale deeds. The said land is situated in Village Ganaully, Pargana Basaudhi, Tehsil Rudauli, District Barabanki, which at the relevant point of time was rural area and not included within the municipal limits. The Sub Registrar after duly satisfying himself about the valuation of the land had registered the sale deeds on the basis of stamp duty paid by the predecessor in interest of the petitioner. Later on, the Additional District Magistrate (Finance and Revenue), Barabanki/Collector (Stamp), Barabanki inspected the office of the Sub Registrar, Rudauli, Barabanki in the capacity of District Registrar and in the inspection dated 18.9.1991, he directed the Sub Registrar to refer all the 43 sale deeds to his office under Section 47-A/33 of the Indian Stamp Act.;