Anjani Kumar, J. - (1.) In view of order proposed to be passed it is not necessary to invite for any counter affidavit.
(2.) Heard learned Counsel for the petitioners.
(3.) The petitioners, aggrieved by the order passed by the Board of Revenue in a second appeal under section 331 of U.P. Zamindari Abolition & Land Reforms Act against the order and decree dated 19th February, 2004 and 4th March, 2004 passed by the Additional Commissioner, Kanpur, approached this Court by means of this writ petition under Article 226 of the Constitution of India.;