Pankaj Mithal, J. - (1.) This Civil Revision under Section 115 CPC has come up for consideration before me by the nomination made by the Senior Judge.
(2.) I have heard Sri G.N. Verma, Senior Advocate assisted by Sri Ashish Agrawal, learned counsel for the defendant revisionist and Sri Satyendra Pratap Singh, learned counsel for the contesting plaintiff respondent.
(3.) The High Court Allahabad through District Judge, Etawah as plaintiff instituted Original Suit No. 136 of 1991 in the court of Civil Judge, Etawah against the 4 defendants, the 4th defendant-State of U.P. through Collector being the proforma respondent) for eviction of defendants no. 1 to 3 from the land shown and described in the plaint and for possession thereof with a further relief for permanent injunction restraining the defendants no. 1 to 3 from interfering in its possession, use and occupation over the same.;