ANIL KUMAR SRIVASTAVA, J. - (1.) The instant Special Appeal has arisen against the judgment and order dated 20.5.2016 whereby the learned Single Judge has dismissed Review Petition no. 151 (D) of 2013, Lallu Prasad Singh and others v. State of U.P. and others which arose out of Writ Petition No.4712 (S/S) of 2004, Ram Sumer Yadav v. State of U.P. and others , decided on 17.02.2010.
(2.) We have heard Shri K.D. Nag, learned counsel for the appellants-petitioners, Shri Anil Tiwari, learned Senior Advocate for respondent no.5, Ram Sumer Yadav, learned Standing Counsel for respondents no.1 to 4 and perused the record.
(3.) In order to appreciate the contention of learned counsel for the parties, it would be necessary to give a brief history of the litigation between the parties as it is a case of prolonged litigation.;