Sanjay Misra, J. - (1.) Heard Sri Santosh Kumar, learned counsel for the petitioners.
(2.) The cause list has been revised. None appears on behalf of the contesting- respondent. Counter-affidavit on behalf of the contesting-respondent and rejoinder affidavit are available on record.
(3.) The petitioners claim to be two out of four sons of Respondent No. 5 Pooran and are aggrieved by the order dated 18.11.1995 (Annexure No. 4 to the writ petition) whereby the Revisional Court has allowed the revision of the Respondent No. 3 Jai Singh and held that the suit filed by the petitioners for cancellation of the sale-deed dated 10.7.1991 and other reliefs was not maintainable before the Civil Court in view of the bar under Section 331 of the U.P.Z.A. & L.R. Act.;