CHANDRA KUMAR RAI,J. - (1.)Heard Mr. Sunil Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for respondent no.1, 2 and 3 through video conferencing.
(2.)The instant writ petition has been filed to quash the order dtd. 2/12/2020 passed by Board of Revenue, U.P. Lucknow in Revision No.794 of 2020, Computer Case No.R2020150900794 (Braj Kishor Vs. Awadesh Sing), under Sec. 210 of the U.P. Revenue Code, 2006.
(3.)It is contended by counsel for the petitioner that contesting respondents had fraudulently got executed the sale-deed from the mother of the petitioner in respect of Arazi Nos. 583M and 578M, area 0.578 hectare and 0.303 hectare respectively. The application for mutation under Sec. 34 of the Uttar Pradesh Revenue Code was filed at the instance of respondent nos. 4 to 7, the Naib Tehsildar passed the order dtd. 26/6/2019 for recording the name of respondent nos.4 to 7.