RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) PETITIONERS filed the aforesaid petition praying for the following reliefs: (i) issue a writ, order or direction in the nature of certiorari quashing th impugned order dated 27 -9 -2000 and order dated 3 -11 -2000 passed by Respondent Nos. 2 and 3, respectively (Annexures 4 and 5). (ii) issue a writ, order or direction in the nature of mandamus commanding the Respondent No. 4 not to cut green trees which are standing over the disputed Plot No. 74. (iii) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. The dispute in the petition is regarding 75 trees standing on the disputed land, which belongs to Nazul Department.
(3.) THE petitioners case is that Gate No. 74 area 0.265 hectare was recorded in the names of the petitioners in the khatauni on the basis of possession on the aforesaid land.;