Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner.
(2.) The instant writ petition seeks a writ of certiorari for quashing the order dated 27.10.2018 passed by the Deputy Director of Consolidation and the order dated 06.05.2006 passed by the Consolidation Officer.
(3.) The facts of the case briefly stated are that the dispute in the writ petition pertains to land, which was recorded in the name of one Ram Chandra. The petitioner claims on the basis of an unregistered will in his favour executed by said Ram Chandra on 01.12.1998.;