Anjani Kumar Mishra, J. - (1.) Heard Sri K. Ajit, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioner has, by means of this writ petition, sought a writ of certiorari for quashing the order dated 02.04.2016 passed by the Tehsildar Sadar Mainpuri. Further, a writ of mandamus has also been prayed for, directing the respondents to incorporate an injunction order passed by the Civil Court, in the revenue records.
(3.) The facts of the case are that the land in question being plot no.116K area 0.02 acre, recorded as Banjar and plot no. 1616 Kha area 1.03 acres, recorded as Usar, situated in village Mainpuri Dehat, Tehsil Sadar, District Mainpuri was allotted to one Sri Krishna son of Kallu, on 20.02.1976.;