- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner, by means of this writ petition has sought a writ of certiorari for quashing an order dated 28.10.2002, passed by the Nayab Tehsildar, rejecting a restoration application as not maintainable and the order dated 08.05.2019, whereby the consequential revision has been dismissed.
(3.) The facts of the case briefly stated are that the petitioner and respondents 6 and 7 are alleged to have been purchased certain land from one Samratthi, the recorded tenure holder, thereof.;