Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of opposite parties no.1 and 2 has been accepted by Mr. Manish Kumar, Advocate. For the order proposed, there is no need to issue notice to opposite parties no.3 and 4.
(2.) HEARD counsel for the parties. The writ petition has been filed challenging the order dated 6.7.2011 passed in revision by which it has been dismissed and the order of the learned trial court has been affirmed.
(3.) LEARNED counsel for the petitioners submits that in fact the petitioners had moved an application under Order 6 Rule 17 C.P.C. for amendment. By the said application, the petitioners wanted to make amendment in the pleadings with respect to old gata numbers and corresponding new gata numbers of the property in question.;