Rajan Roy, J. - (1.) Heard Shri Pawan Kumar Mishra, learned counsel for the petitioners and Dr. Ram Surat Pande, learned counsel for the opposite parties.
(2.) As there is not much of a factual dispute, therefore, there is no necessity to call for any counter affidavit in the matter.
(3.) This is a petition under Article 227 of the Constitution of India challenging an order dated 26.07.2017 passed by the District Judge, Shravasti in Civil Revision No. 2 of 2015 setting-aside the order of the trial Court dated 23.01.2015 allowing the application of the petitioners under Order I Rule 10 C.P.C. for being impleaded in the suit before the trial Court under Section 77 of the Registration Act, 1908 (For short the Act, 1908).;