RAJU Vs. ADDITIONAL COMMISSIONER (ADMN.) VARANASI DIVISION,

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By means of this writ petition, filed under Art. 226 of the Constitution of India, petitioner prays for issuance of writ, order or direction in the nature of certiorari quashing the orders dated 7.11.2000 and 13.10.1999 passed by respondents No. 1 and 2 and 13.10.1999 passed by respondent No. 2.

(3.) It appears that father of the petitioner made an application for mutation of the name of the petitioner over the land in dispute on the basis of a will alleged to have been executed by Ram Nihor on 5.10.1982. On the basis of the will names of Chhote Lai, and Mangroo were mutated over the land on 6.6.1984. The validity of the said order was challenged before Tehsildar. On a restoration application filed by the petitioner, the names of petitioner, Suresh, Ramesh and Mahesh were also mutated. Again an application for recalling the order dated 6.12.1995 was filed by the respondent No. 3. The said application was rejected by order dated 14.1.1999. The validity of the said order was challenged before the Appellate Court. The appeal was allowed by order dated 13.10.1999. The validity of the said order was challenged before the revisional court. The revision was dismissed by order dated 7.11.2000. Hence the present writ petition.