(1.) Petitioner in W.P. No.103809 of 2016 (KLR) has approached this Court with a prayer for quashing of the application dated 29.03.2016 made by the first respondent seeking an order for surveying the petition land, a copy whereof is at Annexure-E, and for quashing the notice dated 11.04.2016 proposing the survey at Annexure-F.
(2.) The above petitioner, along with three others, in W.P. No.44863-866/2017 (KLR) have called in question the order dated 20th September 2017 passed by the respondent-Deputy Commissioner at Annexure-A directing the survey of petition land in terms of application filed by respondents 6 & 7 herein. These petitioners contend that in their Revision Petition No.48/2014-15 which is now sought to be withdrawn by filing a memo, no relief could have been granted to the said respondents. Petitioners have also sought for a direction to the Respondent-Deputy Commissioner to dismiss their Revision Petition in terms of their memo.
(3.) After service of notice, the learned Government Advocate, Sri A.R. Rodrigues, has entered for Official-respondent. The private respondents are also represented by their advocates M.M.Naikwadi and S.A. Sondur. Some private respondents, having been duly served with Court process have remained unrepresented.