- (1.) At the outset, Mr. M.M. Sahai, learned Counsel for the Petitioners requested and permitted to make correction in the description of the Petitioner No. 1.
(2.) Heard learned Counsel for the parties and perused the material on record.
(3.) This writ petition is directed against the order dated 18.6.2011 issued by Chief Revenue Officer, Varanasi communicating the order of District Magistrate dated 16.6.2011 cancelling an order of transfer dated 6.6.2011 passed by the Deputy Collector transferring the Petitioners from one place to another.;