Prakash Krishna, J. - (1.) By means of the present writ petition, the petitioners have questioned the legality and validity of the orders dated 29th of December, 2009 passed by the Additional Commissioner in Revision No.117 of 2008-2009 and the order dated 30th of July, 2009 passed by the Sub Divisional Officer, Meerut in Case No.235 of 2006 and order dated 26th of September, 2006 passed by the Collector, Meerut in Restoration Application No.38 of 2007.
(2.) The case of the petitioners is that the Land Management Committee, respondent no.3, on 28th of June, 1996 granted a Patta in respect of plot Nos.282 and 1379 in favour of the father and grand father of the petitioners and their names were recorded in the Revenue record. Without issuing any notice to the petitioners, petitioners' names were expunged in proceedings under Section 33/39 of the U.P. Land Revenue Act.
(3.) On coming to know of the exparte order dated 26.9.2009, an application to recall the said order was filed under Order 9 Rules 13 with Section 151 C.P.C.. The said application was dismissed by the Upziladhikari, Meerut by the order dated 30th of July, 2009. The said order has been confirmed in revision being revision No.117 of 2008-2009.;