- (1.) Heard Sri D.N. Srivastava, learned Counsel for the petitioners, Sri Shiwa Kant Tiwari, learned Counsel for the respondent no. 7 and learned Standing Counsel for the State-respondents.
(2.) The two fold prayer made in the present writ petition is for directing the official respondents to take legal action against the erring subordinate officials of the State Government with a further prayer that the petitioner be paid compensation to the tune of Rs. 50,00,000/- (fifty lakh) for the loss caused to him by government machinery responsible for demolishing his construction and boundary wall at the disputed site.
(3.) The petitioners had purchased parts of khasra plot no. 1986 under registered sale deeds on 24.06.2004 and 23.03.2006 from one Smt. Vijay Laxmi and appear to have raised constructions thereon. It is also averred in the writ petition that after purchase of the said plot mutation proceedings were also undertaken but the record shows that the name of the petitioners remains yet to be entered in the revenue records.;