Lakshmi Bihari, J. - (1.) Heard Sri S.N. Singh, the learned Counsel for the petitioner and Shri Prem Shanker Tripathi, the learned brief holder of the State of U.P.
(2.) With the consent of the learned Counsel for the parties the writ petition is being disposed of finally at the admission stage itself.
(3.) In this petition under Article 226 of the Constitution of India, 1950, the petitioner has prayed for quashing the orders dated 18-11-1997, 27-6-1997 and 5-1-1994, passed by Board of Revenue at Allahabad, ' Additional Commissioner (Administration) Garhwal Mandal and Sub-Divisional Officer Dehradun, as contained in Annexures '11', 10' and '9', respectively.;