Anjani Kumar Mishra, J. - (1.) Rejoinder affidavit has been filed in Court today. The same is taken on record.
(2.) Heard learned counsel for the petitioner and Shri Anand Ji Misra, learned counsel for the respondent Nos. 4 to 6.
(3.) The writ petition arises out of proceedings under Section 41 of the UP Land Revenue Act, 1901, instituted by the predecessor in interest of the respondents No. 4 to 6.;