(1.) Heard Sri Rahul Sahai, learned counsel for the petitioners and Sri Kshitij Shailendra, learned counsel appearing for the respondents.
(2.) The present petition has been filed to challenge the order dated 13.12.2018 passed by the District Magistrate/Collector, Budaun in Case No.00912 of 2018 (Jugal Kishore Vs. Harish Chandra) rejecting the application dated 09.10.2018 filed by the petitioners seeking recall of the order dated 27.04.2018 whereby the application filed under Rule 25 of the UP Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, (The Rules, 1972) for substitution of the respondents as legal heirs/representatives of late Jugal Kishore had been allowed. The petitioners have further sought to challenge the order dated 02.03.2019 passed by the District Magistrate/Collector, Budaun in terms of which the review application filed against the aforementioned order has also been rejected.
(3.) The brief facts pertaining to the case are being set out herein below.
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