M. Katju, J. - (1.) HAVING heard learned counsel for the petitioner I direct that suit No. 231 of 1975 be decided by the trial court within 4 months from the date of production of the certified copy of this order before him, if necessary, by day to day after hearing the parties. Until disposal of the suit the property in question shall not be alienated or changed by any one. With these observations, the petition is disposed of finally. ;