Prakash Padia - (1.) Heard Sri S.S. Shukla and Sri Santosh Kumar Tiwari, learned counsel for the petitioner and Smt. Praveen Shukla, learned Standing Counsel for the respondent-State.
(2.) The petitioner has preferred the present writ petition inter-alia with the following prayers :- 'I. Issue a writ, order or direction in the nature of certiorari by quashing the dated 21.12.2009 contained in (Annexure -No.6) passed by Collector Finance and Revenue, Ghaziabad in Case No.8 of 2008-09 under Section 157-AA State v. Mahipal Singh, order dated 26.5.2010, 4.5.2011 passed by Additional Commissioner Meerut in Revision No.39 of 2009-10 contained in (Annexure-No.7 and 9), and order dated 10.8.2011 signed on 30.8.11 passed by Member Board of Revenue Circuit Court Meerut in Revision No.68 of 2010-11 Mahipal Singh v. State of U.P. contained in (Annexure- No.11) to this writ petition. II. Issue a writ, order or direction in the nature of mandamus commanding the respondent No.3 to pass a reasoned and speaking order in mutation proceeding of mutation case No.421 of 2008-09 Mahipal Singh v. Tara Chand in regard to sale-deed dated 5.3.2009 in accordance with law.'
(3.) The facts in brief as contained in the writ petition are that the petitioner belongs to the caste of Jatav, which is a scheduled caste. One Tara Chand son of Jaggan Singh also belongs to caste of Jatav. One Jaichand son of Ram Dhan was tenure holder of the Arazi Khata No.568 Khasra No.1136 area 2 bigha situated in village Bhanaida Pargana Loni Tehsil and District Ghaziabad, executed a sale deed dated 1.1.2002 in favour of the Tara Chand. The aforesaid sale deed was duly registered in favour of Tara Chand.;