MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri Rahul Sahai, learned counsel for the plaintiffs-petitioners.
(2.) Since the simple legal issue is involved in the matter, I do not propose to issue notices to respondents and the writ petition is being disposed of at this stage.
(3.) The petitioners are before this Court assailing the order dated 14.2.2017 passed by the Civil Judge (Junior Division) Khurja, Bulandshahr in Original Suit No. 133 of 2015 (Piyush Bhardwaj and others v. Naresh and another) by which he had rejected the temporary injunction application filed by the petitioners and the order dated 31.5.2017 passed by the Additional District Judge, Khurja, Bulandshahr rejecting the Civil Appeal No. 12/2017 (Piyush Bhardwaj and others v. Naresh and another) and for direction to the Court below to allow their temporary injunction application (6Ga2) and restrain the defendants/respondents from interfering in their peaceful possession over the property in dispute.;