- (1.) This writ petition has been filed by the petitioners with the following prayer: "i) Issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 14.3.2007 and 29.3.2006 passed by respondents no. 1 and 2 respectively and to call for the record. (Annexure Nos. 7 and 6 to this writ petition). ii) Issue a writ, order or direction in the nature of mandamus directing the respondents not to interfere in the possession of the petitioners. Iii) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. iv) Award the cost to the petition in favour of the petitioner."
(2.) The fact of the case as argued by the learned counsel for the petitioners is that the petitioners filed a suit under Section 176 of the U.P. Z.A. and L.R. Act, in the Court of Assistant Collector (I) S.D.M. Ghatampur, District Kanpur Nagar, which was numbered as 34 of 1998, in which the petitioners claimed that Gata No. 233 area 0.883 hectare, which is the joint land of the petitioners and respondent nos. 5 and 6 and the land of their shares be given to them. The said suit was contested by the respondent nos. 5 and 6 and they denied the averments made by the petitioners in the suit.
(3.) The Sub-Divisional Magistrate, considered all the facts and pleadings of the parties and the share of the parties were decided by order dated 23.10.1998 and petitioners got their shares in the property.;