R.K. Mahajan, J. - (1.) This is a writ petition filed under Article 226 of the Constitution of India praying for quashing of orders dated 15.4.1987, 9-12-1985, 27-10-1983 and 4.6.1983 (Annexure Nos . 6,4 and 3 to the writ petition) It is further prayed that Will dated 27.6.1978, be declared null and void.
(2.) This writ petition has arisen out of consolidation proceedings. It relates to the mutation of Sri Jagannath. They are rival claimants to his estate based on Will. The respondent No. 4 also filed his claim on the basis of a Will which was allowed in the mutation proceedings. There is another rival claimant Jagannath's two daughters. They are also basing their claim on the basis of Will. The Consolidation Officer asked for the parties to produce evidence but the petitioner did not produce evidence despite opportunity given. His claim regarding mutation has been wrongly effected and has been dismissed. He was given notice by Consolidation Officer to appear and after giving notice the matter was decided.
(3.) In counter affidavit filed by opposite party it has been stated that he was given due opportunity.;