SHAMBHU NARAYAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ram Kishore Pandey, learned counsel for the petitioners and Shri Vishnu Gupta, Senior Advocate assisted by Shri Adil Jamal for the respondent no.4 in both the writ petitions, which arise out of mutation proceedings.

(2.) In Writ Petition No.24136 of 2019, petitioners have sought a writ of certiorari for quashing an order dated 07.10.2017 passed by the Tehsildar, respondent no.3, whereby, respondent no.4,Yograj Singh was ordered to be mutated over plot no.298 area 0.3575 hectare situated in village Gureh, Pargana, Tehsil and District Banda. The order dated 11.04.2019, whereby the consequential revision filed by the petitioner has been dismissed by the Commissioner, respondent no.2 is also under challenge.

(3.) In Writ Petition No.27775 of 2019, petitioner seeks a writ of certiorari for quashing the order dated 24.12.2018 passed by the Tehsildar, Banda whereby a restoration application filed by the respondent no.4 against the mutation passed in favour of the petitioner on 09.12.2017, regarding the same plot no.298 was allowed and the order dated 17.07.2019, whereby the consequential revision filed by the petitioner has been dismissed.