Anjani Kumar Mishra, J. - (1.) Heard Sri Rajesh Kumar Singh for the petitioners; learned Standing Counsel for the State -respondents; Sri Rajesh Yadav, who has accepted notice on behalf of respondent No. 5 (Land Management Committee); Sri VP Rai for respondent Nos. 11 and 12, and Sri M.K. Mishra on behalf of respondent No. 10. This writ petition has been filed seeking the following reliefs: Issue a writ or direction in the nature of mandamus directing respondent Nos. 2 to consider the case of the petitioner also, in pursuance of the order dated 18.4.2012 in CM Writ Petition No. 8050 of 1999, passed by this Hon'ble Court, and take appropriate decision in accordance with law, and further be please to direct the respondent -authorities not to dispossess the petitioners from the land in dispute without following the procedure prescribed under the law.
(2.) The relevant facts of the case> briefly stated, are that certain allotment was made in pursuance of a resolution dated 23.2.1979 of the Land Management Committee (LMC) in favour of 192 persons. This resolution is stated to have been approved by the SDO, Kairana on 27.2.1979.
(3.) It has been submitted that thereafter the consolidation operation in the village came to an end and the petitioners' predecessors were allotted chaks in lieu of the land allotted to them.;