MAHENDRA DAYAL,J. - (1.) I have heard learned counsel for the parties and have also perused the record.
(2.) The petitioners have filed this writ petition under Article 227 of the Constitution of India for setting aside the judgment and order dated 4.1.2016, passed by the District Judge, Ambedkar Nagar in Misc. Civil Appeal No. 20 of 2015.
(3.) The brief facts of the case are that the petitioners and the opposite party no. 4 filed a suit for permanent injunction against the opposite parties no. 2 and 3, in the court of Civil Judge (Junior Division), Ambedkar Nagar, along-with an application for temporary injunction under Order 39 Rule 1 and 2 CPC. The suit was registered as Regular Suit No. 10 of 2015. The learned trial court while admitting the suit, passed an interim injunction dated 6.1.2015 directing the parties to maintain status-quo in respect of the land Gata No. 953 area 0.0720 Hectare. The opposite parties no. 2 and 3 filed objection on 7.2.2015 and simultaneously a commission for local inspection was also issued. The Amin Commissioner visited the spot on 19.1.2015 and submitted his report on 7.2.2015. The learned trial court after hearing the counsel and after perusal of the record, allowed the application of the petitioners directing the parties to maintain the status-quo till final disposal of the suit.;