Irshad Ali, J. - (1.) Heard learned counsel for the petitioner Sri Ajay Kumar Singh and learned Standing counsel representing respondent nos. 1 to 6.
(2.) By means of the present writ petition, the petitioners have sought for issuing a writ of mandamus restraining the respondents from interfering in possession of the petitioners over the property in question and also restrain them not to demolish the construction of the petitioners standing over the land and further it has been prayed that the parties be directed to maintain status quo.
(3.) Learned counsel for the petitioners submitted that they are the owners of the plot no. 148/1 area 1.890 acres; plot no. 150/1 area 2.920 acres and plot no. 149/1 area 13 1/4 decimal situate at Samneghat Nagwan, Varanasi. A proceeding under Section 8 (4) of the Urban Land (Ceiling and Regulation) Act, 1976 was initiated against the petitioners declaring the area of the aforesaid plots as surplus land.;