H.R. Panwar, J. - (1.) By the instant writ petition under Articles 226 and 227 of the Constitution of India, the petitioners seek a direction to the respondent Additional District Magistrate (Admn.), Sri Ganganagar to decide the application Annex.1 filed by the petitioners dated 23.7.2005.
(2.) I have heard learned counsel for the parties.
(3.) The facts and circumstances giving rise to the instant writ petition as can be gathered from the material available on record are that a Ceiling proceeding was initiated and the land of one Guljari Lal was taken over in the ceiling and that proceeding was challenged by Guljari Lal up to the Board of Revenue. According to learned counsel for the petitioners, the proceeding ultimately culminated in favour of Guljari Lal. Thereafter, the State filed a writ petition before this Court and the writ petition came to be dismissed, against which the State filed a Special Appeal being D.B.Civil Special Appeal No.1572/06 (DR.J.) which also came to be dismissed by order Annex.3 dated 31.10.2006. Thereafter, the petitioners being the legal representatives of the deceased Guljari Lal moved before the respondent Additional District Magistrate (Admn.) Sri Ganganagar.;