VISHWANATH SINGH Vs. BORARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Rahul Sahai, learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents, Sri Mahesh Kumar, learned counsel appearing for respondent nos. 3 and 4 and learned counsel for the gaon sabha.

(2.) Through this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 13.12.2012 passed by respondent no. 1 in restoration application no. 11 of 2012-13 (Vishwanath Singh and another Vs. Sub Divisional Magistrate and Others) and order dated 5.11.2012 passed by the respondent no. 1 in revision no. 101 of 2007-08. Vide order dated 5.11.2012, revision no. 101 of 2007-08 filed by the petitioners has been dismissed, whereas by the subsequent order dated 13.12.2012, restoration application no. 11 of 2012-13 filed by the petitioners has been rejected.

(3.) A counter affidavit has been filed by Sri Mahesh Kumar on behalf of respondent no. 3 and he has also filed Vakalatnama on behalf of respondent no. 4. Learned counsel for the parties agree that this writ petition may be decided on its own merit at the admission stage without there being any further exchange of affidavits. With the consent of learned counsel for the parties, the writ petition is taken up for final disposal.