- (1.) Heard learned counsel for the petitioner and Sri Mannu Dixit, learned Standing Counsel appearing for the respondents.
(2.) By means of the present writ petition, the petitioner has prayed for the following main reliefs:- (i) To issue a writ, order or direction in the nature of certiorari quashing of the impugned order dated 11.05.2016 passed by the Commissioner, Faizabad Division, Faizabad, in revision no.19/Barabanki/ under Section 56(1) of Indian Stamp Act, 1899 and also the impugned order dated 02.01.2015 passed by the Collector/District Magistrate, District Barabanki, contained as Annexure No.1 and 2 respectively to this writ petition. (ii) To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to refund Rs.4,50,000/- along with 14% interest, which has been illegally got deposited from the petitioner by the opposite parties.
(3.) The case set forth by the petitioner is that he had purchased agricultural land having an area of 0.238 hectares from Gata No.1332 situated in village Chaubisi (Ati Vishist) Pargana Subeha, Tehsil Haidargarh, District Barabanki from one Sobhnath Singh alias Sonu Singh through registered sale deed on 20.11.2007. After making payment of proper stamp duty upon the land which was recorded as agricultural land according to circle rate prescribed by the Collector/District Magistrate, Barabanki, the sale deed was registered. Copy of the sale deed is enclosed as Annexure-3 to the petition. The total area of Gata No.1332 is alleged to be 2.103 hectares. It is also contended that there is no declaration of Section 143 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (for short, 'the Act of 1950').;