- (1.) Heard Sri Rajesh Dutta Pandey, learned counsel for the petitioners, learned Standing Counsel for the State respondents and Sri B.B.Paul along with Sri A.P.Paul, learned counsel for the respondent no. 3.
(2.) By means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the orders dated 24.3.2015 passed by the Additional District Magistrate (Finance and Revenue) Mathura in Revision No. 18/2012-13/D2013015000328 (Mukesh and others vs. Manjari Devi) and order dated 24.7.2013 passed by the Tehsildar Mahavan in Case No. 207 T.M./178 T.M. (Mukesh and others Vs. Doota).
(3.) Vide order dated 24.7.2013, the orders dated 31.3.1994, 24.9.1994, 6.7.1995, 21.7.1995 and 19.8.2006 were set aside after condoning the delay and the restoration application dated 20.12.2007 seeking recall of the of the order dated 31.3.1994 was allowed. Whereas by the subsequent order dated 24.3.2015, revision filed by the petitioners, against the order dated 24.7.2013 passed by the Tehsildar, has been dismissed by the Additional District Magistrate (Finance and Revenue) Mathura.;