Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Somesh Tripathi, learned counsel for the petitioners and Sri Anil Kumar Kumar Misra, learned Standing Counsel representing the State-respondents.
(2.) As per office report dated 19.11.2018, service on respondent No.4 is though sufficient, however, no on has put in appearance on his behalf.
(3.) By these proceedings instituted under Article 226 of the Constitution of India, the petitioners have challenged the order dated 15.07.2006, passed by the Sub Divisional Officer, Maharajganj, District Raebareli, whereby the application moved by the petitioners under Section 33/39 of the U.P. Land Revenue Act seeking correction of certain entries in the Khatauni, has been rejected. The petitioners have also challenged the order dated 11.12.2007, passed by the Additional Commissioner (Judicial), Lucknow Division, Lucknow, whereby the revision petition filed by the petitioners against the order dated 15.07.2006, passed by the Sub Divisional Officer, has been dismissed.;