RAVI NATH TILHARI, J. - (1.) Heard Sri Hari Om Pandey, learned counsel for the petitioners and Sri Raj Bux Singh, learned Additional Chief Standing Counsel for opposite party Nos. 1 to 3 through video conferencing and perused the record.
(2.) For the order proposed to be passed issuance of notice to opposite party Nos. 4 and 5 is hereby dispensed with.
(3.) The petitioner has filed this petition for following reliefs: "1. To issue a writ, direction, or order in the nature of Certiorari quashing of the impugned order dated 05.04.2021 passed by the Additional Commissioner Judicial Lucknow Region Lucknow in Revision No. 967/2002-03: Savitri Devi and another Vs. Dr. Ram Nrayan Verma. (contain as Annexure No.1)." 2. To issue a Writ, direction, or order in the nature of Mandamus directing the Additional Commissioner Judicial IInd Lucknow Region Lucknow to decide the Revision No. 967/2002-03, Savitri Devi and Another Vs. Dr. Ram Nrayan Verma pending before him on merit. 3. To issue any such other writ, direction, or order as this Hon'ble Court deems fit and proper." ;