A.P.Sahi, J. - (1.) ADMIT.
(2.) ISSUE notice to the respondent Nos. 4 to 18. Steps be taken within 10 days. Learned Standing Counsel has accepted notice on behalf of the respondent Nos. 1, 2 and 3. The matter had been adjourned to enable the learned counsel for the petitioners to file a supplementary affidavit bringing on record the details of the lands, which were purchased by the petitioners through sale deeds dated 26.5.1970. The learned counsel was also called upon to file a copy of the order of the prescribed authority dated 14.12.1976. Both these documents are on record through a supplementary affidavit duly filed today upon service on the learned Standing Counsel.
(3.) THE contention advanced is that the land of the petitioners, which had been acquired through the sale deed dated 26.5.1970 are as follows: Plot No. 83/1, area 19 Bighas 9 Biswa. Plot No. 84, area 10 Biswa. Plot No. 91, area 1 Biswa. Total area 20 Bighas. The aforesaid plots have been shown as the holding of Khata Nos. 82 and 104 (new Khata Nos. 170 and 189), Village Chandain, Tehsil Bilaspur, District Rampur. The said land continues to be recorded in the name of the petitioners.;