ANIL KUMAR,J. - (1.) Heard Shri Prabhakar Vardhan Chaudhary, learned counsel for the petitioners, learned Standing Counsel for the opposite party nos.1 to 3, Shri R. K. Sharma, learned counsel for the contesting respondent, Shri Yogendra Nath Yadav, learned counsel for the opposite party nos.4 and 5 and perused the record.
(2.) Facts in brief of the present case are that Smt. Phoola Devi filed two suits under Section 229-B of U. P. Zamindari Abolition and Land Reforms Act (hereinafter referred to as Act) claiming right and title over the land left by her deceased/husband/Dulare registered as Regular Suit Nos.19/23/50/61/77/193/139 "Smt. Phoola Devi v. Munni Lal (Dead) represented through Shiv Mangal and others" and 198/24/51/62/78/194/138 "Smt. Phoola Devi v. Shiv Munni Lal (Dead) represented through Shiv Mangal and others", allowed by judgment and decree dated 06.09.2011 passed by Sub Divisional Officer/Assistant Collector, 1st Class, Sadar, Unnao, challenged by defendants-petitioners by filing two Appeal Nos.485/2010-11 and 486/2010-11 before the Additional Commissioner (Administration), Lucknow Division, Lucknow.
(3.) During the pendency of appeals, applications for impleadment have been moved by the opposite party no.6 on the basis of agreement to sale to which petitioners-appellants have filed their objection.;