Sheo Kumar Singh, J. - (1.) Heard Mr. Umesh Chandra Pandey, learned counsel for the petitioners as well as learned Standing Counsel.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs: "i) issue a writ, order or direction in the nature of Mandamus directing the opposite parties to consider and allot the ceiling land to the petitioner and other similar persons, permitted to live under rehabilitation scheme, over the land of Khata No.1832 situate in village Majhgai, Tehsil Nighasan, District Kheri. ii) issue a writ, order or direction in the nature of Mandamus directing the opposite parties not to interfere in the peaceful living of the petitioner and other similar persons or to take any coercive action against them. iii) issue any other writ, order or direction which this Hon'ble court may deem just and proper in the circumstances of the case."
(3.) In opening paragraph of the writ petition, it has been submitted that the petitioners have filed this writ petition in the interest of public at large, who are poor, landless and are living and doing agriculture over the land vested in State and on the land of Zamindar-Raja Yuvraj Dutt Singh, who had permitted the petitioners and other persons to live under rehabilitation scheme after the houses and everything were damaged in the flood.;