Umeshwar Pandey, J. - (1.) Heard learned Counsel for the petitioner.
(2.) In this petition under Article 226 of the Constitution of India, the orders of the court below dated 21.1.2004 and 22.8.2005 have been challenged,
(3.) In a suit for cancellation of the sale deed the plaintiff No. 1 had died and accordingly an application for his substitution was moved by the plaintiff Nos. 2 and 3, who are sons of the deceased. The said application has been allowed and a prayer for amendment in the plaint, which was also included in that application, has also been directed to be incorporated.;