- (1.) Heard the parties.
(2.) In this writ application, the petitioners have prayed for quashing of the order dated 7.3.2006, passed by the respondent no. 2 in Misc. Revision Case No. 16 of 1999, by which the respondent no. 2 has cancelled the Jamabandi of 17 decimals out of 85 decimals of land.
(3.) The factual aspects of the case is that respondent no. 4 had filed an application for opening the demand of the lands situated in plot no. 81, village- Polda, P.S. Hariharganj, District-Palamau, comprising an area of 17 decimals before the S.D.O., Chhatarpur on 13.9.1994.;