Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellants.
(2.) Initially the plaintiff-Rahman Khan and another have instituted a suit against the defendants-State of U.P. and others with the prayer to declare the order dated 29.4.1989 passed by defendant No. 3 and the order dated 28.7.1992 passed by defendant No. 2 to be null and void, consequently, a decree for permanent injunction be passed.
(3.) The suit was contested and vide order dated 17.7.2013 passed by Additional Civil Judge (Senior Division) Court No. 2, Agra the suit was dismissed. The plaintiffs-appellants instituted the Civil Appeal No. 191 of 2013 against State of U.P. and others assailing the judgment and order dated 17.7.2013 passed by learned Trial Court in O.S.No. 197 of 2010. The learned First Appellate Court vide order dated 19.10.2016 passed by Additional District Judge, Court No. 3, Agra dismissed the appeal.;