Ran Vijai Singh, J. - (1.) Heard Sri Arvind Kumar Srivastava, learned counsel for the petitioners.
(2.) By means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the orders dated 30.1.2014 passed by the Civil Judge (Senior Division) Mainpuri in Original Suit No. 360 of 2009 (Ahmad Nabi and another v. Ram Deen and others) and order dated 18.8.2014 passed by the Additional District Judge/Special Judge (S.C.& S.T.Act) Mainpuri in Civil Revision No. 24/2014 (Ahmad Nabi and another v. Ram Deen and others) .
(3.) Vide order dated 30.1.2014, application filed by the petitioners under Order 6, Rule 17 of Code of Civil Procedure (in short 'C.P.C.') has been rejected by the Civil Judge (Senior Division) Mainpuri. Whereas by the subsequent order dated 18.8.2014, revision filed by the petitioners against the order dated 30.1.2014 has been dismissed.;