S.U. Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) Writ Petition No. 27 of 1989 has become infructuous as it is directed against interim order passed in three appeals by District Judge, Ghaziabad which were later on finally decided giving rise to the above three second appeals. Accordingly, the said writ petition is dismissed as infructuous.
(3.) Chhaila, Veerpal and Lakshmi are the contesting respondents in the writ petitions. Chhaila was appellant in all the appeals. Chhaila has died during pendency of these cases and has been substituted by his heirs. Lakshmi and Chhaila were real brothers.;