R. M. Lodha, J. - (1.) Leave granted.
(2.) This appeal by special leave is directed against an interlocutory order dated July 15, 2009 passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow.
(3.) The impugned direction reads thus : "We, therefore, direct the District Magistrate, Lucknow and Senior Superintendent of Police, Lucknow to put the petitioners in possession over the Khasra plot No. 1284 area 1 Bigha with the help of the revenue authorities within 24 hours and submit a report before this Court on 17th of July, 2009." ;