Anil Kumar, J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 19.01.2012 and 17.05.2007 passed by opposite party no.2/Additional Commissioner, Devi Patan Mandal, Gonda as contained in Annexure Nos.1 and 2 to the writ petition.
(3.) Facts in brief of the present case are that initially, father of opposite party nos.4 to 7 filed a suit for partition under Section 176 of U.P.Z.A. Act, ex parte allowed by order dated 11.11.1987 passed by opposite party no.3. When the petitioners came to know about the said order, he filed an application for restoration of order dated 11.11.1987 before the opposite party no.3, rejected by order dated 18.10.1998.;