- (1.) Heard Shri Atul Mehra, learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners have challenged the order dated 30.07.2005 passed by Sub Divisional Magistrate, Sadar, Gautam Budh Nagar as well as notice dated 08.08.2005 issued by Sub Divisional Magistrate that their sale deeds have been declared void.
(3.) Facts, in brief, for the purposes of the case are as under.;