- (1.) Admit.
(2.) Issue notice to the respondents to show cause as to why the appeal should not be admitted.
(3.) Sri P.S. Mehra, learned Counsel for the appellants for the purpose of interim relief submits that the house of the appellants is situated over the corner plot which is surrounded in all the three directions by roads and towards the eastern side of the house of the appellants, there is house of Sri Sadhu Lal. The title deed submitted by the appellants in support of their written statement also shows that towards the western side of the suit property there is Rasta and house of Sri Sadhu Lal is situated towards the Eastern side, while there is Rasta towards North and South of the appellants house and the appellants have not encroached any "public Rasta".;