Devi Prasad Singh, J. - (1.) Heard Sri Udai Bhan Pandey, learned Counsel for the petitioners, learned Chief Standing Counsel and Shri D.P. Dwivedi, learned Counsel for the respondents.
(2.) The present writ petition has been filed under Article 226 of the Constitution of India, challenging the attachment order dated 17.10.1986 of the property (land) in question as well as auction proceedings dated 25th February, 1987 and the sale certificate dated 9th April, 1987. The petitioners have also prayed for quashing of the order of Amaldaramad (mutation) dated 24th April, 1987, contained in Annexure-7 to the writ petition, which was done as a consequential act on account of the sale certificate issued in favour of the opposite parties 4 and 5 i.e. Mangroo and Jagroop.
(3.) The factual matrix of the case is that the father of the petitioners late Sri Barsati is the owner of plot No. 324 of Chak No. 302 measuring area 1 Bigha 4 Biswas and 15 Biswansis. In the said plot, he was having electric connection No. S.C. No. 301/000380 from the Electricity Distribution Division-II, Uttar Pradesh Power Corporation Ltd., Faizabad.;