- (1.) Heard Sri H.M. Srivastava, learned counsel for the petitioners and Sri Umesh Vats, who has filed caveat on behalf of respondents 6 and 8 to 11.
(2.) The petitioner has filed this writ petition seeking a writ of certiorari for quashing the order dated 30.09.2015, passed by the opposite party no. 1 and the order dated 24.01.2014, passed by the respondent no. 2.
(3.) The opposite party no. 2 has by the order dated 24.01.2014, allowed restoration applications dated 28.01.1995 and 16.02.2004 and has set aside the orders dated 24.05.1992 and 07.02.1974.;