Krishna Murari, J. - (1.) Heard learned Counsel for the petitioners and learned Standing Counsel for respondents No. 1 to 3. Notice on behalf of respondent No. 4 has been accepted by Sri V.K. Singh.
(2.) With the consent of the learned Counsel for the parties, the case is being finally disposed of at this stage without calling for any counter-affidavit.
(3.) Petitioners claim to be member of Scheduled Caste and in occupation of the Gaon Sabha land for a long period. Vide order dated 26.2.1992 passed by Sub-Divisional Officer, Soraon, Allahabad, petitioners were declared to be Bhumidhar with non-transferable right on the basis of .benefit extended under section 122-B (4-F) of the U.P. Zamindari Abolition and Land Reforms Act. Allahabad Development Authority, Allahabad filed revision before the Commissioner, Allahabad Division, Allahabad against the said order which was allowed, against which the petitioners have approached Board of Revenue. Revision is still stated to be pending before the Board of Revenue and order of status quo is there.;