- (1.) This civil misc. writ petition is filed for the following reliefs: 1. Issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 27.5.2013 passed by Additional District Judge, Court no.2, District Jaunpur in Civil Revision No.1080/2010 (Gopi Nath and others Vs. Sadhana and others. 2. Issue a writ, order or direction in the nature of mandamus directing the respondents not to send the aforesaid case of the petitioners before Consolidation authority till the pendency of the present writ petition before this Hon'ble Court. 3. Issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper in this circumstances of the case. 4. Award the cost of the petition to the petitioner.
(2.) The brief facts of the case giving rise to this writ petition are that :-
(3.) Petitioner nos. 1 and 2 filed Civil Suit being original suit no.1096 of 1995 in the court of Civil Judge (J.D.) Jaunpur for cancellation of sale deed and for permanent injunction with the allegation that the disputed land no.80/1 -15 at the time of consolidation in the year 1962 was recorded in the name of father of the petitioners. In the year 1969 father of the petitioners died and at the time of his death, petitioners were minor. The father of the petitioners never executed a sale deed in favour of Smt. Rajji and Smt. Janki Devi nor possession of the land was ever delivered to them.;