- (1.) Heard Mr.Mohd.Abid Ali alongwith Mr.Manoj Kumar Gupta, learned counsels for the petitioners as well as Mr. Mohd. Arif Khan, Senior Advocate alongwith Mr.D.C.Mukherjee, learned Advocate assisted by Mr.Vijay Bahadur Verma, learned counsel for the respondent No.2.
(2.) Through the instant writ petition the petitioners have challenged the order dated 9th of April, 2003, passed by the Collector, Pratapgarh in the Misc. Case, whereby he has issued direction to delete the names of Ram Shiromani and Ram Pratap, sons of Gangadhar, petitioners No.1 and 2, from the revenue record of Khata No.20 and 40 of village Palupur, Pargana and Tehsil Patti, district Pratapgarh and also cancelled the chak allotted to them to the extent of their part of Chak No.48.
(3.) Submission of Petitioners;