DILIP GUPTA, J. - (1.) THIS petition has been filed without any sense of responsibility. Facts have been narrated in the list of dates in such a manner that they do not make any sense. It has been stated that the petitioner approached the Hon'ble Supreme Court under Article 32 of the Constitution but their Lordships were not pleased to accept their petition and directed them to approach the High Court. In this respect it has been stated as under : "Hon'ble Supreme Court passed the order and except the Court fees of the petitioners."
(2.) IN the list of dates it has categorically been mentioned that the Tehsildar in connivance with the Lekhpal and Assistant Tehsildar came to the field of the petitioners and assaulted petitioner Nos. 14 and 23 on 14th February, 2006. However, there are only 14 petitioners and there is no petitioner No. 23. The fact about assault by the authorities has not been mentioned in the body of the petition. No explanation has been furnished by the learned Counsel as under what circumstances the petitioners have stated these facts in the list of dates if they have not mentioned them in the writ petition. The reason may be that the affidavit is filed to verify the contents of the petition and it does not include the contents of the list of dates. In paragraph 4 of the petition the petitioners have stated as under : "It is further stated that the Tehsildar of the District Bijnor had demanded illegal money from the petitioners regarding the above lands and also threatened the petitioners that the lands will be taken back from the petitioners and cancel their lease (Patta) and given to other people whereupon the petitioners shown inability to pay such illegal money to the Authorities concerned but Tehsildar is adamant to act illegally with the petitioners. The English translation and photo state copies of Khatian are being filed herewith and marked as Annexure 1 to the writ petition."
(3.) FURTHER in paragraph 6 it has been stated as under : "That on 30.1.2006 the Tehsildar of District Bijnor called the petitioners and threatened them to take back the lands from the petitioners if they are not obliged to Tehsildar. The petitioners represented to the concerned Authorities which is being filed herewith and marked as Annexure 3 to this writ petition." ;