Ashok Bhushan, J. - (1.) Heard counsel for the parties.
(2.) By the consent of the parties' counsels this writ petition is being finally decided at this stage without inviting counter-affidavit.
(3.) By this writ petition the petitioners have prayed for quashing the order dated 12.6.2001, passed by the Sub-Divisional Officer, Moradabad in Case No. 336 of 2001 and the order dated 18.7.2003, passed by the Additional Commissioner (Administration), Moradabad Division, Moradabad, dismissing the Revision No. 62 of 2002-2003 filed by the petitioners under Section 333 of the U. P. Zamindari Abolition and Land Reforms Act.;