Rakesh Srivastava, J. - (1.) Heard Shri Rajiv Singh, learned counsel for the petitioners and the learned standing counsel appearing on behalf of opposite party no. 1.
(2.) By means of this petition the petitioners have challenged the judgment and order passed by the Additional District Judge, Court No.3, Lucknow in SCC Revision No.1300003 of 2011, Gulab & Anr. v. Mahavir and the judgment and order dated 16.10.2010 passed by SCC Court, Lucknow in SCC Case No.163 of 2005, Mahavir v. Gulab & Anr. and for a direction to the respondents not to interfere in the peaceful possession of the petitioners in pursuance of the impugned orders.
(3.) The petitioners claim that they are the owner of Plot No.66, Village Akilpur Secretariat Colony, Jankipuram, Police Station Vikas Nagar, District Lucknow. After arguing at some length, learned counsel for the petitioners states that the petitioners, who are present in Court, are extremely poor persons, but they are ready to vacate the property in dispute provided some reasonable time is provided to them.;