RAKESH SRIVASTAVA,J. - (1.) Heard Shri Ravi Nath Tilhari, learned counsel for the petitioner.
(2.) In view of the order proposed to be passed, notices to the private respondents are dispensed with.
(3.) This petition has been filed challenging the order dated 10.08.2017 passed by the Additional Judge, Court No. 3, Pratapgarh in Misc. Civil Appeal No. 67 of 2016 (Nanhe Lal and Ors. v. Om Prakash @ Nanhakau and Anr.) .;