MURARI LAL Vs. ADDITIONAL COLLECTOR (ADMINISTRATION)

JUDGEMENT

(1.) Heard counsel for the petitioners and learned Standing Counsel for State respondents.

(2.) The instant writ petition has been filed by the petitioners seeking a writ of certiorari for quashing the order dated 15.09.2018.

(3.) The facts of the case briefly stated are that the petitioners' father filed an appeal before the Settlement Officer, Consolidation on 09.04.1997 along with a delay condonation application. The prayer in the relief was that plot No.700/2 be allotted in the chak of the petitioners' father after adducing its valuation 60 paise to 70 paise.