- (1.) The application of the petitioners to implead them as defendants in the suit was allowed by the court of first instance but on the revision preferred by the plaintiff, the order has been set aside and the application has been rejected.
(2.) It is against the revisional order dated 31.5.2012 passed by the Additional District Judge (Ex-Cadre), Allahabad in revision no. 121 of 2012, Mohd. Uzair Hashmi Vs. U.P. Awas Evam Vikas Parishad and others that the petitioners have invoked the writ jursidiction of this Court.
(3.) The brief facts are that Mohd. Uzair Hashmi, respondent no. 5 instituted suit no. 394 of 1997 against U.P. Awas Evam Vikas Parishad and its Officers ie., respondents no. 2 and 3 for a decree of permanent injunction in respect of plot no. 34 area 7 Biswa, situtate in Rasoolpur, Nawabad, Tehsil Chayal, District Allahabad on the allegation that the suit land was purchased by his father from one of the co-owners of the said land Syed Anwar Ali vide sale deed dated 11.2.1963.;