- (1.) Heard Sri Lalit Kumar, learned counsel for the revisionists.
(2.) This revision under Section 115 C.P.C. is directed against the order dated 16.09.2013 passed by the Civil Judge (Senior Division), Moradabad in original suit No. 312 of 2013.
(3.) The plaintiffs respondents No. 1 to 20 filed the above suit for declaration of their rights over the suit land and for declaring the sale deeds dated 09.01.1956 and 04.07.2012 as null and void. In the said suit apart from the private defendants State of U.P. through Collector Moradabad, Zila Pashu Chikitsa Adhikari and Deputy Director of Animal Husbandry were also arrayed as the proforma respondents. The plaintiffs respondents No. 1 to 12 moved application under Section 80(2) C.P.C. for the leave of the court to sue without serving any notice upon the State Government as contemplated by under Section 80(1) C.P.C. The said application was allowed by the court of first instance vide order dated 10.04.2013.;