- (1.) HEARD learned counsel for the petitioners, Sri M.K. Kushwaha learned counsel appearing for respondents No.2 and 3 and learned Standing Counsel appearing for respondents No.1, 4 and 5. No notice is issued to respondent No.6 in view of the order which is being passed, however, liberty is reserved for respondent No.6 to apply for variation or modification of this order if he feels so aggrieved.
(2.) BY this writ petition, the petitioners have prayed for a writ of mandamus commanding the respondents not to interfere in the peaceful possession of the petitioners' plot no.892 area 1 biswa of each of the petitioners in village Gunaura, Pargana Kantit, Tehsil Sadar, District Mirzapur.
(3.) PETITIONERS ' case in the writ petition is that petitioners are recorded tenure holder of the aforesaid land. It is submitted that respondents No.2 and 3 are proposing construction of railway overbridge. Learned counsel for respondents No.2 and 3 submits that substantial work of railway overbridge has already been undertaken. He further submits that survey was made in which petitioners' land is also included. He, however, submits that till date no proceeding under Sections 4 and 6 of the Land Acquisition Act, 1894 has been held.;