- (1.) Petitioner has approached this Court for quashing the orders Annexures P-1, P-3 and P-8. Vide these orders, the Will standing in favour of the petitioner has been rejected on the erroneous ground that the same is shrouded by suspicious circumstances.
(2.) It is alleged that the petitioner's grand mother executed Will in his favour on 7.10.1998. She breathed his last on 23.03.1999.
(3.) Mutation No. 2124 was entered by Halqa Patwari on 18.11.1999.;