R.H. Zaidi, J. - (1.) Present petition arises out of the mutation proceedings and is directed against the orders dated 21.9.2000 and 6.9.2000 passed by the Courts below.
(2.) It is well settled in law that against the orders passed in mutation proceedings, a petition under Article 226 of the Constitution of India is legally not maintainable. A reference in this regard may be made to the decisions of this Court in the cases of Smt. Lakhmati and another v. The Board of Revenue, U.P. Allahabad and another, 1984 RD 378. and Brahma Deo and others v. Board of Revenue, U.P. and another, 1986 RD 302.
(3.) In view of the aforesaid decisions, present petition is dismissed as not maintainable.;