Attau Rahman Masoodi,J. - (1.) Heard Sri Atul Kumar Dwivedi, learned counsel for the appellants and Sri Brijesh Kumar Saxena, assisted by Sri Avtar Singh, learned counsel for respondents no. 1 and 2.
(2.) Permission for marking respondents no. 3 and 5 as 'dead' was granted on the pointing out of a defect in the appeal due to their death while pendency of the suit.
(3.) The instant First Appeal From Order under Section 104 of Code of Civil Procedure (CPC) has arisen out of a judgement/order dated 16.1.2020 passed in Misc. Case No. 350/2013 instituted under Section 92 CPC seeking leave to initiate a suit proceeding for protection of the properties stated to belong to a public trust and maintaining accounts thereof.;