PANKAJ MITHAL,J. - (1.) Heard Sri Swapnil Kumar, learned counsel for the petitioners and Sri Mata Prasad, learned Standing Counsel.
(2.) The petitioners have invoked the writ jurisdiction of the court for issuance of a writ in the nature of mandamus commanding the respondents to execute a freehold deed in their favour in respect of the land plot No.71, Block No.79 (House No.79/75), Area 3213.76 Sq. Mtrs. situate in Bansmandi Kanpur, pursuant to their application dated 29.01.1999 for grant of freehold rights in the said land.
(3.) The petitioners at the same time have also prayed for the quashing of the Government Orders dated 04.03.2014 and 28.09.2011 and Clause 2(i) of the Government Order dated 15.01.2015 which provides for applying the circle rate prevailing on the date of disposal of the freehold application instead of the date of submitting the application.;