- (1.) Heard learned counsel for the petitioners and Sri Rajeev Misra for the caveator, respondent no. 4.
(2.) This writ petition has been filed seeking a writ of certiorari for quashing the order dated 05.12.2014 passed by the Settlement Officer Consolidation on a restoration application filed by the respondent.
(3.) By this order, an order dated 21.03.1980 alleged to have been passed by the Settlement Officer Consolidation has been set aside on the ground that it was forged and fabricated. This order has been affirmed in revision vide order dated 30.01.2015 passed by the opposite party no. 1. Hence this writ petition challenging the order dated 05.12.2014 passed by the Settlement Officer Consolidation and the order dated 30.01.2015 passed by the Deputy Director of Consolidation, the respondents 2 and 1 respectively.;