- (1.) Heard Sri Shashi Nandan, Senior Advocate assisted by Sri Balendra Deo Misra, learned counsel for the petitioners, learned Standing Counsel for the respondent nos. 2 and 3 and Sri Neeraj Dube, learned counsel for the respondent no. 4. None appears on behalf of the respondent no. 1.
(2.) Pleadings between the parties have been exchanged and with the consent of the learned counsel for the parties, we are disposing of this writ petition finally at the admission stage in accordance with the High Court Rules.
(3.) The facts of this case may be stated briefly hereinbelow :- The petitioners in WRIT - C No. - 22248 of 2019, claim themselves to be the recorded owners of following plots namely :- Plot nos. 1730/0.0384, 1071/0.0042 sq. metre (owned by petitioner no. 1), plot no. 1732/288 sq. metre (owned by petitioner nos. 2, 3 and 4), plot nos. 1077/0.0795, 1742/0.0114 sq. metre (owned by petitioner nos. 5, 6, 7 and 8), plot no. 1106/0.0231, 1104/0.0209 sq. metre (owned by petitioner no. 10), plot no. 1822/0.0504 sq. metre (owned by petitioner no. 11), plot no. 1650/0.0172 sq. metre (owned by petitioner no. 12), plot no. 1322/0.0129 sq. metre (owned by petitioner nos. 13 and 14), plot no. 1722/0.0200 sq. metre (owned by petitioner nos. 15, 16 and 43), plot no. 1721/0.0230 sq. metre (owned by petitioner nos. 17, 18, 19, 20, 21, 22, 23, 24, 25 and 41), plot nos. 1150/0.0216, 1158/0.0042, 1154/0.0060, 1152/0.0480 sq. metre (owned by petitioner nos. 26 and 27), plot no. 1120/0.0335, 1095/0.0363 sq. metre (owned by petitioner nos. 28, 29, 30 and 40), plot no. 1107/0.0027 sq. metre (owned by petitioner no. 31), plot no. 1028/0.1106 sq. metre (owned by petitioner nos. 32, 34 and 36), plot no. 1027/0.0868 sq. metre (owned by petitioner no. 37), plot no. 1034/0.0780 sq. metre (owned by petitioner no. 39), plot no. 1043/0.1232 sq. metre (owned by petitioner nos. 46 and 47), plot no. 1136/2118/0.0178 sq. metre (owned by petitioner no. 45).;