- (1.) HEARD Sri Deepak Kumar holding brief of Sri Manoj Yadav, learned counsel for the petitioners and learned
(2.) STANDING Counsel appearing for respondent nos. 1 to 3.
(3.) IN view of the order, proposed to be passed herein, we are not putting private respondents to notice keeping right to seek modification / variation in the order reserved if they feel aggrieved. Petitioners allege that land in dispute was subject matter of acquisition proceedings. Certain dispute in respect to the title of the said land is said to have been initiated by the petitioners after attaining majority, is pending.;