- (1.) We have heard Sri B.B. Paul, learned counsel for the petitioners and learned Standing Counsel for the State respondents.
(2.) This writ petition has been filed seeking following main relief : "i. To issue a writ, order or direction in the nature of mandamus, commanding the official respondents to perform their statutory duty and thwart criminal activities of respondent no. 8, 9 and 10 calculated to some how dispossess the poor petitioners from their settled possession of property in question, detailed in paragraph no. 4 subsisting since before enforcement of U.P.Z.A. and L.R. Act. ii. To issue a writ, order or direction in the nature of mandamus, directing the District Magistrate, Mirzapur to decide representation of petitioners dated 23.6.2015 (Annexure-14) and 24.6.2015 (Annexure No. 15) within a time bound programme and by a speaking order. iii. To issue ad interim mandamus, commanding the respondent nos. 4, 5, 6 and 7 to take preventive action and restrain respondent nos. 8, 9 and 10, not to interfere in the settled actual peaceful possession of petitioners in respect of the property mentioned in paragraph no. 4 of this petition. iv. To issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and property in the peculiar facts and circumstances of the case, so as to meet the ends of justice."
(3.) The relief is being sought in the background of the facts that private respondents no. 8 to 10 are interfering in the peaceful possession of the petitioners over the plots in dispute and are bent upon to dispossess the petitioners with the help and aid of Sri Bail Lal Kol, local MLA. It is relevant to point out at this stage that the allegations have been made of exercising political influence by Bhai Lal Kol, the alleged local MLA but he has not been impleaded in the writ petition.;