Manoj Misra, J. - (1.) Heard Sri P.N. Saxena, learned senior counsel assisted by Sri Anil Kumar Mishra, for the petitioners; the learned Standing Counsel for the respondents 1, 2 and 7; Sri R.B. Yadav for the respondent no.6; Sri Surendra Tiwari for the respondents 3 and 4; and perused the record.
(2.) As parties have exchanged their affidavits, with the consent of the learned counsel for the parties, this petition is being finally decided.
(3.) The dispute in the present case relates to Plot No. 2 area 8.027 hectare at Mauja Petrahi, Pargana Barhar, Tehsil Robertsganj, District Sonebhadra.;