- (1.) Heard learned counsel for the petitioners.
(2.) This is second round of litigation. The earlier writ petition filed by the petitioners was registered as S.B. Civil Writ Petition No.1004/2008, in which this Court has passed an order on 12.2.2008, which reads as under:- "However, I deem it just and proper to grant liberty to the petitioners to file their reply/representation before Up-Tehsildar respondent No.4 within a period of fifteen days from today. Upon filing the such representation/reply, the Up-Tehsildar respondent No.4 may decide the said representation/reply filed by the petitioners by a speaking order after providing them opportunity of hearing within a period of fifteen days thereafter. However, if any adverse order is passed against the petitioners then they are free to file fresh petition before this Court. With the above direction, the writ petition is disposed of."
(3.) It is contended by learned counsel for the petitioners that the petitioners have already filed their representation in pursuance of the aforesaid order passed by this Court. However, the respondents have not decided their representation and straightaway they are taking action against the petitioners for dispossession.;