- (1.) MATTER is taken in the revised cause list.
(2.) NONE appeared on behalf of the respondents.
(3.) HEARD Shri Umesh Kumar Srivastava, learned counsel for the petitioners, learned State Counsel and perused the record. Facts in brief of the present case are that? initially the plaintiffs/opposite party nos.2? to 7 filed a regular suit bearing Suit No.550 of 2001 before the Civil Judge Hawali (Junior Division), District -Lucknow for permanent injunction.;