- (1.) Heard learned counsel for the petitioners.
(2.) Petitioners have approached this Court seeking following main relief : "I. Issue a writ order or direction in the nature of mandamus restrained the police of Police Station Gambirpur, district Azamgarh and Tehsildar, Nizamamabad, district Azamgarh not to take law in their own hand and further direct the respondents to comply with the order dated 03-10-2016 (Annexure no-2) which is still in operation force on spot otherwise petitioner will suffer great loss and injury."
(3.) Learned counsel for the petitioners contends that since the petitioners have no remedy under the U.P. Revenue Code, 2006 they have approached this Court invoking the power conferred by Article 226 of the Constitution.;