Yogendra Kumar Sangal, J. - (1.) This petition under Sec. 482 Code of Criminal Procedure was filed with the prayer that the order passed by learned S.D.M. in proceedings under Sec. 145 Code of Criminal Procedure in favour of the opposite party No. 1 to 4 regarding the property in dispute (copy of the order passed by the learned S.D.M. is annexed as Annexure No. 1) and the order dated 19.10.2004 passed by learned Additional District Judge, Sultanpur, Court No. 4, Sultanpur affirming the above order (copy annexure No. 2) be set aside and record be sent to the court below for further proceedings in the matter.
(2.) This matter was listed in the list of cases where no interim stay order has been passed or the further proceedings has not been stayed or by efflux of time, case appears to have become infructuous. Objections were filed in the matter on behalf of the Petitioners saying that petition did not became infructuous. These objections were filed along with affidavit, by Sri Sakha Ram Tiwari, Advocate holding brief on behalf of Sri S.K. Mehrotra, learned Counsel for the Petitioners.
(3.) Heard counsel and perused the record.;