- (1.) Heard Smt. Sunita Gupta, learned Counsel for the Petitioners and Sri Anupam Kulshrestha, learned Counsel for the Respondent Nos. 5 to 9.
(2.) Counter and rejoinder affidavits, supplementary affidavit, supplementary counter affidavit and supplementary rejoinder affidavits have been exchanged between the parties and with the consent of the learned Counsel for the parties, this writ petition is being finally disposed at the stage of admission.
(3.) Brief facts of the case as emerging from the pleadings of the parties are that Har Prasad-Respondent No. 5 and four others Respondent Nos. 6 to 9 filed Suit No. 47 of 1989-90 under Section 229-B of the U.P.Z.A. " L.R. Act (hereinafter referred to as the Act) for being declared bhumidhars of Plot Nos. 81/1, 156, 157Aa, 161-v, 162, 163, 225, 226 area 1.843 hectares of Khata No. 22, Plot Nos. 82, 90-M, 135-M, 138-v, 140-c, 143-c, area 1.763 hectares of Khata No. 12 and plot Nos. 140-t area 0.127 hectares of Khata No. 125 situate in Village Bhamola Mafi, Tehsil Kole, District Aligarh (hereinafter referred to as the land in dispute) before the Sub-Divisional Officer/Assistant Collector-Ist, Aligarh Respondent No. 4. In the said suit, the Respondent Nos. 10, 11 and 12 in this writ petition were arrayed as Defendants Nos. 1, 2 and 3.;