J.L. Gupta, J. - (1.) The petitioner prays that the orders dated September 10, 1986, February 26, 1999, April 19, 1999 and September 22, 1999, copies of which have been produced as Annexures P -11 P -5, P -6 and P -7 with the writ petition be quashed.
(2.) A few facts may be noticed. On September 7, 1985, the Gram Panchayat filed an application against the petitioner for his ejectment from the land measuring 10 Marias. This petition was accepted by the Assistant Collector 1st Grade vide his order dated September 10, 1986. A copy of this order has been produced as Annexure P -l with the writ petition. The petitioner did not challenge this order anywhere. So, it attained finality. More than 10 years later the Gram Panchayat initiated proceedings for the execution of this order. The petitioner raised certain objections. These were rejected vide order dated February 26, 1999. A copy of this order is on record as Annexure P -5. The petitioner filed an appeal. It was dismissed by the Collector vide order dated April 19, 1999. A copy of the order is at Annexure P -6. He filed a review petition which was dismissed by the Commissioner on September 22, 1999. A copy of this order is Annexure P -7.
(3.) The petitioner now challenges all the orders and prays that these be quashed.;