Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has preferred this writ petition for issuance of a writ of Certiorari to quash the order passed by the respondent no. 2, Board of Revenue (for brevity "the Board") dated 5.7.2012 whereby it has rejected the restoration application of the petitioner only on the ground that it was moved after two years.
(2.) Briefly stated the facts are that the petitioner claims that in the proceedings under Section 33/39 of the U.P. Land Revenue Act, 1901 the respondent nos. 4 to 7 had succeeded to get their names recorded in revenue papers by an order dated 26.6.1990 passed by the Tehsildar. The grievance of the petitioner is that the said order has been secured on the basis of fabricated documents and a fictitious compromise.
(3.) The petitioner and the respondent nos. 4 to 7 had moved an application to recall the said order passed by the Sub-Divisional Officer, Allahabad. According to the the petitioner, the said order dated 26.6.1990 was passed without jurisdiction. However, recall applications were rejected by the Sub-Divisional Officer on 12.12.1995.;