RAJEEV MISRA,J. - (1.) Heard Mr. Jitendra Kumar, Advocate, assisted by Mr. Vikas Tripathi, learned counsel for the petitioner, the learned Standing Counsel representing the respondent No. 1,2 and 4 and Mr. S.M. Shukla, Advocate representing the respondent No. 5 and Mr. Ram Kishun Misra, Advocate representing the respondent No. 3.
(2.) Counter and rejoinder affidavits have been exchanged between the parties. As such, writ petition is being disposed of finally at the admission stage under the Rules of the Court.
(3.) Challenge in this writ petition is to the order dated 20.3.2017, passed by the respondent No. 2 the Sub-Divisional Magistrate/Assistant Collector (First Class), Ghaziabad in Case No. T-20161128014067 (Narottam v. Stte of U.P. and Others) under Section 116 of U.P. Revenue Code, 2006, whereby, the parties have been restrained from alienating the land in dispute during the pendency of the suit.;