Anil Kumar, J. - (1.) Heard Shri K.C. Tripathi, learned counsel for the petitioners, learned Standing Counsel as well as Shri Rajiva Dubey, learned counsel for the respondent and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 09.07.2010 passed by the opposite party no.2/Additional Commissioner, Lucknow Division, Lucknow and order dated 25.08.2010 passed by the opposite party no.1/Board of Revenue, U.P., Lucknow.
(3.) Facts in brief of the present case are that land which belongs to petitioners' father/late Sri Data Ram was auctioned for recovery of irrigation charges. Thereafter, on 15.09.1992 he filed objection under Section 285-I of U. P. Z. A. & L. R. Act in the Court of Commissioner Lucknow Division, Lucknow challenging the validity of the auction sale. In the year 1993, he expired.;