Ram Surat Ram (Maurya), J. - (1.) Heard Sri Prashant Chandra, Senior Advocate, assisted by Sri Shashank Bhasin, for the petitioners and Standing Counsel, for respondents-1 to 3 and Sri Gaurav Mehrotra, for respondents-4 and 5.
(2.) The writ petitions have been filed against the orders of Sub-Divisional Officer dated 18.03.2010, deleting the names of the petitioners from the land in dispute and Additional Commissioner dated 07.03.2013 and 11.02.2013 dismissing, revisions of the petitioners, against aforesaid order, in proceeding under Section 33/39 of U.P. Land Revenue Act, 1901 (hereinafter referred to as the Act).
(3.) On the applications of Special Nazul Officer (respondent-4) dated 02.09.2003 and 13.01.2004, proceeding under Section 33/39 of the Act, was started against the petitioners as well as several other persons. Notices were issued by Tahsildar, which were duly served upon petitioners-1, 6, 7, 8 and 9, while it could not be served upon petitioners-2, 3, 4 and 5 of Writ Petition No. 2781 (MS) of 2013. Petitioners-6 and 7 also appeared and filed their vakalatnama but did not file any written statement/ objection to the notice. Nazul land came to be recorded in the names of various other persons, to whom also notices were issued. Babu Lal adopted son of Babu Ram, Mahavir and others and Sanatan Dharm Higher Secondary School filed reply to the notice and contested the matter.;