Rajesh Shankar, J. - (1.) Mr. Ratnesh Kumar, Advocate, submits that though he was earlier appearing on behalf of the petitioners in W.P(C) No. 7739 of 2006, however, the brief has been taken back by the petitioners and, therefore, he is not in a position to represent the said petitioners. Thus, no one appears on behalf of the petitioners in W.P(C) No. 7739 of 2006.
(2.) Heard the learned counsel for the parties.
(3.) Both these writ petitions have been filed for quashing the revisional order dated 14.10.2006 passed in Mutation Revision No. 20 of 200203, whereby the respondent no. 3 allowed the revision application of the respondent nos. 6 to 8.;