B.N.Nigam, J. - (1.) Balbhadra and Smt. Daryai have filed this petition under Article 226 of the Constitution. As it was found that a dispute related to two separate holdings, Khata No. 113 of village Lalupur Khas and Khata No. 131 of village Mubarakpur, the learned counsel was called upon to elect. The learned counsel has however filed court-fee for one more writ petition. I condone the defect of multifariousness and proceed to hear the two matters.
(2.) In the writ petition I have heard learned counsel for the petitioners and the learned counsel for opposite party No. 8.
(3.) Though the arguments have ranged over a wide area it is not necessary for me to express myself in respect of ail the arguments oi the learned counsel. I confine myself to the arguments which are necessary to be decided in this writ petition.;