Pankaj Mithal, J. - (1.) I have heard Sri M.D.Singh Shekhar, Senior Counsel assisted by Sri Nirpendra Mishra appearing for plaintiff-revisionists and Sri Ashish Kumar Singh, learned counsel for the main contesting parties respondents No.9, 10 and 11.
(2.) Respondent No.1, 2 and 3 are represented by Standing Counsel whereas respondents No.4 and 5 by Sri Q.H. Siddiqui. Respondent No.6 to 8 are only formal parties as they have transferred their interest in the property in favour of respondents No.9, 10 and 11.
(3.) The plaintiff-revisionists have preferred this revision under Section 115 of the Code of Civil Procedure against the order dated 29.10.2012 passed by the court of first instance in Original Suit No.1032 of 2006 Chandra Prakash Mishra and another v. State of U.P. And others.;