BALA KRISHNA NARAYANA,J. - (1.) Heard Sri Bhupeshwar Dayal, learned counsel for the petitioner and learned Standing Counsel for the respondent nos. 1 to 3.
(2.) The instant writ petition has been filed by the petitioner with the following prayer to :- (i) a writ, order or direction in the nature of certiorari calling for the record and to quash the impugned order dated 18.05.2017 passed by the respondent no. 3 (Annexure No. 3 to the writ petition); (ii) a writ, order or direction in the nature of mandamus commanding the respondents not to interfere with the possession of the petitioner over Plot No. 1346 area 3-19-13 situate in village- Maliyana, Pargana, Tehsil and District- Meerut; (iii) a writ, order or direction in the nature of mandamus commanding the respondents to delete the name of the respondent State from the revenue record and to mutate the name of the petitioner who is owner of the land in dispute; (iv) any other writ, order or direction which this Hon'ble Court deems fit and proper in the facts and circumstances of the case; (v) award cost of writ petition to the petitioner throughout.
(3.) The facts of this case are as hereunder :-;