Irshad Ali, J. - (1.) Heard learned counsel for the petitioners and to Sri Dinesh Kumar Srivastava, learned counsel for respondent No.3.
(2.) On the instruction issued by this Court, Sri Shatrughan Chaudhary, learned Additional Chief Standing Counsel addressed to this Court on the point involved.
(3.) By means of the present writ petition, the petitioners are challenging the orders dated 08.01.2019, passed by respondent No.1 and the order dated 27.02.2018, passed by respondent No.2, whereby the Court fee deposited in filing the suit for cancellation of sale deed and permanent injunction with consequential relief has been declared to be insufficient.;