Amitava Lala, J. - (1.) Composite hearing has been made in respect of both the writ petitions and both the petitions are being disposed of by a common order.
(2.) These writ petitions have been made praying inter alia to : (A) issue a writ, order or direction in the nature of certiorari quashing the order dated 28.8.2008 and 8.9.2008 (Annexure-12 to Writ Petition No. 48134 of 2008) passed by the respondent no. 2 and quashing the order dated 28.8.2008 passed by respondent No. 2 (Annexure No. 10 to the writ petition No. 53580 of 2008) (B) issue a writ order or direction in the nature of mandamus directing the respondent No. 2 to restore the possession of the property in dispute as on 28.7.2008. (C) issue any other suitable writ, order or direction that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (D) award cost of the petition in favour of the petitioner.
(3.) The petitioners before us had earlier got executed a registered agreement for sale in their favour from the admitted owner of the property which now stands cancelled. On the other hand respondent Nos. 7 and 8 have got executed a sale deed from the admitted owner, but against this, a civil suit has been instituted before the appropriate Civil Court to which the present petitioners wanted to intervene as a party defendant-respondent.;