Akhtar Husain Khan, J. - (1.) PETITIONERS Smt. Indrawati Mishra, Manoj Kumar Mishra and Anand Kumar Mishra have invoked jurisdiction of this Court under Article 226 of the Constitution of India by means of this writ petition.
(2.) PETITIONERS have made following prayers: "(I) Issue a writ, order or direction in the nature of certiorari to quash the impugned Recovery Certificate and entire auction sale proceedings dated 01.09.90 as mentioned in Khatauni Extract (Annexure No. 1) by summoning the same in original from opposite parties. (II) Issue a writ, order or direction in the nature of mandamus directing opposite parties 1 to 4 to restore ownership of land mentioned in Khatauni Extract (Annexure -1) in the name of late Shiv Bahadur son of late Kalp Nath and further in the name of heirs and legal representatives of late Shiv Bahadur Mishra. (III) Issue a writ, order or direction in the nature of mandamus directing opposite party No. 5 to provide the Assessment Order of Tax due to the extent of Rs. 65385/ - against late Shiv Bahadur Mishra and to permit them to prefer an Appeal and if the Assessment Order is maintained to permit the petitioners to deposit the same in easy installments. (IV) Issue an ad interim relief to above effects." Affidavits have been filed by the parties.
(3.) WE have heard Mr. Shiwa Kant Tiwari, learned counsel for petitioners as well as learned Additional Chief Standing Counsel.;