MOHAN LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The writ petition arises out of a mutation case under Section 34 of the U.P. Land Revenue Act and seeks a writ of certiorari for quashing the order dated 15.12.2012 passed by the Sub Divisional Magistrate in an appeal and the order dated 21.10.2019, whereby the consequential revision filed by the petitioners has been dismissed by the Additional Commissioner (Judicial), Jhansi Division, Jhansi.

(3.) The dispute in the writ petition pertains to land of khata no. 361 situated in village Kairokhar, Tehsil Garotha, District Jhansi and khata no. 204 of village Durchau, Tehsil Garotha, District Jhansi, which were recorded in the name of one Dayaram.