B.S.Chauhan, J. - (1.) Mandhyan, learned senior counsel appearing for the petitioners submits that he wants to delete the names of respondent Nos. 6 to 12 from the array of parties and restrict his case only against respondent Nos. 1 to 5. He is permitted to do so and the names of respondent Nos. 6 to 12 be deleted from the array of the parties. Any pleadings against the said respondent Nos. 6 to 12 stands automatically deleted and no argument shall be advanced against them.
(2.) The petitioners by means of the present writ petition have challenged the order dated 6.2.2006 (Annexure-17) passed by the Collector, Allahabad, whereby he has directed for removal of encroachment from the 15 feet wide common passage, which forms part of nazul plot No. 'A-A', Civil Station, Allahabad.
(3.) The dispute in the writ petition relates to a portion of nazul plot 'A-A'. Civil Station,. Allahabad. Admittedly the said nazul plot having an area of 1 acre 1807 sq. yard had been leased out to the predecessor-in- interest of respondent Nos. 4 and 5. The lease of the aforesaid nazul land has been renewed for a period of 30 years on 21.2.1991 in favour of Shri Jagdish Narain Kapoor, Shri Satish Narain Capoor, both sons of late Deep Narain Capoor, Smt. Rekha Capoor w/o late Shri Chandresh Narain Capoor, Adarsh Capoor s/o late Shri Chandresh Narain Capoor and Ms. Ekta Capoor d/o late Shrt Chandresh Capoor.;