Anil Kumar, J. - (1.) Heard learned counsel for petitioners, learned State counsel and perused the record.
(2.) As the controversy involved in the present case is trivial in nature so with the consent of learned counsels for the parties present today, the present writ petition is finally disposed of at the admission stage. Accordingly, notice to O.P.Nos. 2 to 4 are dispensed with.
(3.) Learned counsel for petitioners submits that the petitioners have filed a regular suit for cancellation of sale deed and for permanent injunction registered as Regular Suit No. 1010/2013 in which he has moved and application for grant of temporary injunction under Order 39, Rule 1 and 2 CPC, he further submits that the same is not decided due to lingering attitude adopted by the respondents, so a direction may be given to opposite party No. 1 to decide the same expeditiously.;