Mahesh Chandra Tripathi, J. - (1.) Heard Shri Udai Chandani, learned counsel for the petitioners, Shri Rajesh Srivastava, learned Standing Counsel for respondents no. 1 and 2, Shri Vinod Kumar Yadav learned counsel for respondent no. 3 and Shri Manoj Kumar Yadav, learned counsel for respondent no. 4-Gram Sabha.
(2.) Petitioners by means of the present petition have approached this Court for the following reliefs :- "a. issue a suitable writ, order or direction in the nature of certiorari quashing the order dted 28.02.2018 passed by respondent no. 1 in Revision No. 1588 of 2017 (Shiv Chander Devi & another Vs. Shiv Chander Devi & another) relating to property bearing Gata No. 169/3 area 21/2/3 decimal situated at Gram Nasirpur, Pargana, Dehat Amanant, District Varanasi. b. issue a suitable writ, order or direction in the nature of certiorari quashing the order dated 13.11.2017 passed by respondent no. 2 in Case No. 124 of 2017 (Shiv Chander Devi & another Vs. Shiv Chander Devi & another) arising out of proceeding under Section 144 of U.P. Revenue Code, 2006 relating to property bearing Gata No. 169/3 area 21/2/3 decimal situated at Gram Nasirpur, Pargana Dehat Amanant, District Varanasi. c. issue a suitable writ, order of direction in the nature of mandamus restraining the respondent no. 3 from alienating or creating any third party interest on the property in question pertaining to the property bearing Gata No. 169/3 area 21/2/3 decimal situated at Gram Nasirpur, Pargana Dehat Amanant, District Varanasi, during the pendency of the present writ petition."
(3.) From the records of the present writ petition it is evident that the matter relates to Gata No. 169/3 area 21/2/3 decimal situated at Gram Nasirpur, Pargana Dehat Amanant, District Varanasi.;