Ravi S. Dhavan, J. - (1.) The predecessor in interest of the petitioners had an allotment order in reference to the premises in dispute. The allotment order was cancelled on an application of the landlord under sub-clause (5) of Section 16 of the Act XIII of 1972.
(2.) Against this, a revision is pending before the District Judge. The revision was filed by the allottee. He died during the pendency of the revision.
(3.) The petitioner attempted to file certain papers as evidence in Revision No. 126 of 1982 pending before the IInd Additional District Judge, Meerut. This request was denied by the learned District Judge by an order dated 20th February, 1987. Against this order, the petitioners have filed the present writ petition.;