S.U. Khan, J. - (1.) The allegation made by the petitioner in this writ petition is that some order was passed in favour of petitioners grand father on 20.1.1974 by C.O. Banda. After more than 35 years i.e. on 7.5.2009 application was filed for mutating the said order in revenue record. Through this writ petition a prayer has been made for direction to D.D.C. Banda to decide the said application, copy of which is Annexure 3 to the writ petition.
(2.) Absolutely, no such application is maintainable after 35 years. Accordingly, no correction in revenue record is possible or permissible to be made.
(3.) Writ petition is utterly frivolous hence dismissed.;