Rajasekharmantha, J. - (1.) By an application affirmed on the 3rdof June, 2018 the impugned order dated 8th May, 2018 passed by the Collector-in-Charge of Stamp Revenue, Kolkata has been sought to be challenged. Leave has been sought in the said application to add further grounds to the writ petition. A supplementary affidavit dated 18th June, 2018 has also been filed to bring additional documents on record.
(2.) The impugned order is examined in view of its causal connection with the proceedings leading to the impugned order, challenged in the writ application.
(3.) The facts of the case are inter alia that by an agreement dated 5th December, 2005 entitled "Nomination Agreement" (said agreement) executed in Kolkata between the private respondent No.11 and the writ petitioner, a property known as 'Indian Express Building' at Gagan Mahal Village, Musheerabad Taluka, Himayat Nagar Mandal, Hyderabad District, measuring about 23466 sq. ft. was proposed to be transferred to the writ petitioner.;