JAYANT BANERJI,J. - (1.) Heard learned counsel for the petitioner. Shri J.N. Maurya, learned Chief Standing Counsel appears for the respondent nos.1, 2, 3 and 5. Shri Mahesh Narain Singh, learned counsel has accepted notice on behalf of the respondent no.6. Shri Vinod Kumar, learned counsel states that he has filed his vakalatnama on behalf of the respondent nos.6, 7 and 8 but the same is not on record. Office is directed to place it on record.
(2.) Though Shri Amrendra Nath Singh, learned Senior Advocate appearing on behalf of the respondent nos. 6, 7 and 8 prays for time to bring on record the fraud that has been played by the petitioner in obtaining "the order of mutation dated 26 November 2018", however, in view of the order proposed to be passed, the case is not being adjourned.
(3.) This writ petition has been filed with the following prayer:- "(i) Issue, an appropriate writ, order or direction in the nature of Certiorari quashing the impugned judicial order dated28.301.2019 passed by the Tehsildar, Tehsil-Khekra, District Baghpat. (ii) Issue an appropriate writ, order or direction in the nature of Mandamus restraining the respondents from interfering in the peaceful use and possession of the petitioner over the land in dispute." ;