S.C. Chaurasia, J. - (1.) VAKALATNAMA filed by Sri Satyendra Kumar Tewari on behalf of opposite party No. 2 is taken on record.
(2.) HEARD Sri A.Z. Khan, learned Counsel for petitioner, learned Standing Counsel ,Sri Satyendra Kumar Tewari, learned Counsel for opposite party No. 2 and perused the record. This writ petition is being disposed of finally at the admission stage with the consent of the parties.
(3.) THIS writ petition under Article of the Constitution of India has been filed with the prayer that a writ, order or direction in the nature of Certiorari may be issued quashing the impugned order dated 25.06.2010 passed by opposite party No. 1, contained as Annexure No. 1 to the writ petition and the opposite parties may be directed not to disturb the peaceful possession of the petitioner over the land in dispute.;