- (1.) Heard learned counsel for the petitioner.
(2.) The instant writ petition arises out of a mutation case under Section 34 of the U.P. Land Revenue Act, filed by the petitioner and seeks a writ of certiorari for quashing the order dated 28.09.2017 passed by the District Magistrate, Hathras on a revision filed by the third respondent as also the order dated 23.10.2018, whereby the petitioner's revision under Section 219 of the U.P. Land Revenue Act filed against the order of the Collector, has been dismissed.
(3.) The facts of the case briefly stated are that the land in question is plot no.1545 area 3.770 hectares, in village Kaumari, Tehsil Sasani, District Hathras, which was recorded in the name of one Mahaveer Singh.;