Rohit Ranjan Agarwal,J. - (1.) Heard Sri Rajesh Kumar, learned counsel for the petitioner and Sri Jitendra Singh, learned standing counsel for the respondents no.1 and 2.
(2.) Notice need not be sent to respondents no.3 and 4.
(3.) This writ petition has been filed with the following prayer:- "A. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no. 2 to decide the RST/03119 (Computer Case No. T-202015060603119) Mahesh Kumar and others Vs. Ram Kumar, Under Section 35 of U.P. Revenue Code, 2006, Village-Chanaita, Pargana-Atrouliya, Tehsil- Budhanpur, District- Azamgarh pending before the court of Naib Tehsildar Atraulia, Tehsil- Budhanpur, District- Azamgarh, during the pendency of the present writ petition before this Hon'ble Court during the pendency of the present writ petition before this Hon'ble Court." ;