- (1.) Pleadings are complete and the counsel for the parties agree that the petition may finally be disposed off under the Rules of the Court.
(2.) Heard counsel for the parties.
(3.) This writ petition is directed against the orders dated 4.5.1991 and 5.1.1996 whereby objection of the petitioner against the delivery of possession of the disputed house has been rejected by both the courts below.;