KHAGESHWAR Vs. OM PRAKASH AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the State-opposite party nos.3 to 10.

(2.) By means of this petition, the petitioner has prayed that by issuing a writ of certiorari, CH Form 41 and CH Form 45 prepared on the basis of the orders passed during the consolidation operations be quashed. A further prayer has been made for issuing a direction to the opposite party nos.3 to 10 to restore the entries in respect of the land in dispute as it existed before 1413 fasli, in the relevant revenue records.

(3.) The subject matter of this writ petition is title dispute in respect of certain land which was recorded in the name of Nanhakaunu, who is the undisputed original recorded tenure holder. Nanhakaunu is said to have executed a sale deed on 01.06.1998 in favour of opposite party nos.1 and 2. He is also said to have executed will deed on 28.05.1999 in favour of the petitioner.