RAJEEV SINGH,J. - (1.) Heard Shri Prashant Chandra, learned Senior Counsel assisted by Shri Ram Raj Singh appearing for the review applicant-respondent no. 1 and the learned Standing Counsel.
(2.) This is an application moved on behalf of respondent no. 1 seeking review of the order dated 25th December, 2019 on the following main grounds: "1. Writ petition is not maintainable and consequently the order passed therein is without jurisdiction and is liable to be recalled/reviewed. 2. No foundation is laid in the writ petition for passing the order dated 25th December, 2019 and no evidence has been brought on record to indicate as to how the petitioner had locus to assail the order dated 18th December, 2019 passed by District Judge, Lucknow. 3. Petitioners have abused the process of Court and had no right to approach this Court after they had abandoned their objections. Order dated 26th December, 2019 passed during the winter recess is based on incorrect and untenable pleadings. 4. As the petitioners are rank outsiders and are not entitled to any relief."
(3.) Shri Chandra, in support of the application, submitted that the court below had rightly passed the order dated 18.12.2019 in P.A. Execution Case No. 804 of 2019 (Alinda Chandra Vs. R.P. Srivastava), in compliance of the order dated 5th December, 2019 passed by this Court in Writ Petition No. 31167 (M/S) of 2019. He further submitted that the petitioners are the encroachers, therefore, they do not have any right of possession on any portion of the property in question. In support of his submission, he placed reliance on the decision of the Hon'ble Supreme Court passed in the cases of Anil Kalra Vs. J.P. Pandey and Ors., (2015) 16 SCC 694, Ravinder Kaur Vs. Ashok Kumar and Anr., (2003) 8 SCC 289, Zahurul Islam Vs. Abul Kalam and Ors. (1995) (Suppl.) 1 SCC 464, B. Gangadhar Vs. B.G. Rajalingam, (1995) 5 SCC 238 and Om Prakash Garg Vs. Ganga Sahai and Ors., (1987) 3 SCC 553.;