- (1.) Heard Sri Shailendra Singh, learned Counsel for the petitioners, learned Standing Counsel for the State respondents and Sri Jugal Kishore Gupta, learned Counsel for file respondent Nos. 2 to 13. This writ petition has been filed for issuing a writ, order or direction in the nature of certiorari quashing the orders dated 19.7.2004 and 6.8.2010. Vide order dated 19.7.2004 Reference No. 168 LR of 1994-95 (Mathura Prasad v. Sukku and others) made by the Additional Commissioner was dismissed in default by the learned Member Board of Revenue whereas vide order dated 6.8.2010 petitioners' restoration application seeking recall of the order dated 19.7.2004 has been rejected.
(2.) Counter-affidavit has been filed by the respondents. Learned Counsel for the petitioners does not propose to file rejoinder-affidavit to which learned Counsel appearing for respondent Nos. 2 to 13 has no objection.
(3.) With the consent of the parties the writ petition is taken up for final disposal.;