- (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed seeking the following amongst other reliefs:- "(i) To issue a writ, order or direction in the nature of certiorari quashing the Khatauni of respondent no. 7 (Annexure '14' to the writ petition), (ii) To issue a writ, order or direction in the nature of mandamus directing and commanding the respondent nos. 4 and 5 to prepare the Land Records/Khatauni of Village Sugira, Tehsil Kulpahad, District Mahoba regarding the land in question of Petitioners as well as large numbers of the villagers of village Sugira, by following the orders passed by the Courts concerned during the period of 4.8.1979 till 4.4.2013 as well as following the Circular dated 9.4.2013 issued by the respondent no. 3 (Annexure "9" to the writ petition) within some specific period to be fixed by this Hon'ble Court."
(3.) In so far as the relief no. 1 is concerned despite a pointed query, learned counsel for the petitioners could not point out any provisions of law where under he can file a writ petition challenging a Khatauni.;