R.H.Zaidi, J. - (1.) Heard learned Counsel for the parties.
(2.) By, means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the orders contained in Annexures 2, 3 and 5 to the writ petition.
(3.) The relevant facts of the case giving rise to the present petition are that in the basic year over the land in dispute the name of the petitioner was recorded. Respondents No. 4 and 5 filed objections claiming that over plot No. 768 measuring 168 acres their names should be recorded on the basis of a sale deed executed in their favour. It is, however, not disclosed that by whom the said sale deed was executed nor it is apparent from the material on record. It was also pleaded that the name of the petitioner was wrongly recorded. There was double entry of his name which was liable to be expunged. The petitioner also filed an objection/written statement denying the facts stated by the respondents No. 4 and 5 and supporting the validity of the basic year entry.;