S.K. Singh, J. - (1.) Heard Sri Ramesh Singh, learned advocate in support of this petition and Sri Sankatha Rai, learned advocate who appeared for the respondents.
(2.) Proceedings are under section 9-A (2) of U.P.C.H. Act which relates to adjudication of title/rights between the parties.
(3.) As there is no dispute about certain facts, on brief notice, writ petition can be conveniently disposed of.;