1. Heard learned counsel for the petitioners and Shri Mohan Srivastava, learned Additional Chief Standing Counsel for the State respondents.

2. In pith and substance the petitioners before this Court asking an application under Section 41 of the Land Revenue Act, now under Section 24 of the U.P. Revenue Act (Tahir Ali vs. Mujahid Ali and others), which is pending before the Sub Divisional Magistrate, Mainpuri.

3. Learned Additional Chief Standing Counsel fairly states that in case any such application is pending, definitely the same would be decided by the concerned authority, expeditiously.

4. Without adverting on merits of the case and without issuing notices to the private respondent nos. 3 and 4, we are of the considered opinion that in case any such application is pending consideration, admissible as per law, this Court directs the Sub Divisional Magistrate, concerned to proceed to decide the said application, expeditiously, strictly, in accordance with law.

5. Needless to say that the case may be decided certainly after providing opportunity to all stakes holders in it.

6. Accordingly, the writ petition is disposed of.