Satya Poot Mehrotra, Kashi Nath Pandey, JJ. - (1.) The present Writ Petition has been filed by the petitioner nos. 1 to 5 making the following prayers: "a. issue a writ, order or direction in the nature of mandamus directing the respondent nos. 2 and 3 to register the name of petitioner no. 2 in Nagar Palika record Jahangirabad, District Bulandshahr in disputed house and shop NO. 347/24 Kha to 347/25 Kha situated Mohalla Pukhta Bazar, Jahangirabad, District Bulandshahr according to dismissal order dated 17.11.2008 and exparte order set aside vide order dated 04.08.2008 passed by Civil Judge (Junior Division), Khurja, District Bulandshahr and order dated 25.08.2009 passed by respondent no.2. b. issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. c. award cost of the writ petition in favour of the petitioners.
(2.) It appears that Smt. Rameshwari Devi (respondent no.4 in the present Writ Petition) filed a Suit being Original Suit No. 403 of 1992 against Prathi Singh, predecessor in interest of the petitioner nos. 1 to 5. The said Original Suit was filed, inter alia, praying for a decree of declaration that the said Smt. Rameshwari Devi was the sole owner and in possession of the property in question on the basis of mutual compromise and family settlement. Copy of the plaint of the said Original Suit has been filed as Annexure 1 to the present Writ Petition.
(3.) The said Original Suit no. 403 of 1992 was decreed by the learned Munsif, Anoopshahr, District Bulandshahr by the Judgment and Order dated 17.11.1992, copy whereof has been filed as Annexure-2 to the present Writ Petition.;