- (1.) Learned Chief Standing counsel has accepted notice on behalf of opposite parties No. 1 and 2.
(2.) Issue notice to opposite party No. 3 returnable at an early date.
(3.) Petitioner had filed a regular Suit No. 356 of 2004 Mohd. Hamja v. Zia-u-deen pending in the Court of Civil Judge, Senior Division Court No. 24 Lucknow. Temporary injunction was granted by the trial court on 15.10.2004 and 17.12.2005 directing the parties to maintain status quo.;