Siddhartha Varma, J. - (1.) This writ petition has been filed challenging the order dated 10.7.2018 by which the petitioners' application seeking the recall of the order dated 18.1.2000 had been rejected.
(2.) By the order dated 18.1.2000, the Sub-Divisional Magistrate, Tehsil Sadar, District Mirzapur had, under section 122-B(4F) of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the 'Act'), extended the benefit which flowed from section 122-B(4F) of the Act, to respondent no.6 on the basis of the latter's possession over Plot Nos.723, 724 and 727.
(3.) Learned counsel for the petitioners has submitted that after the land was settled over respondent no.6 by respondent no.3-the Sub-Divisional Magistrate, Tehsil Sadar, District Mirzapur, the petitioners had not known about it. Only in the month of March-April 2016, when the petitioners came to know about the order passed on 18.1.2000 that the petitioners sought a recall of it. However, when the Recall Application was rejected on 10.7.2018, the instant writ petition has been filed.;