DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard Sri Q.M. Haq, learned counsel for the petitioner, learned Standing Counsel representing the State-respondents and Sri Ram Kewal Tripathi, learned counsel representing the respondent No.4. Since during the pendency of the proceedings before the learned court below, Smt. Nankana-respondent No.6 is said to have parted her rights by executing sale deed in favour of Raksha Ramrespondent No.5 on 23.05.2001 and Raksha Ram-respondent No.5 also is said to have parted his rights to Smt. Manju Devirespondent No.4 by executing sale deed on 31.10.2008, the Court is not inclined to issue notice to the respondent Nos. 5 and 6.
(2.) With the consent of learned counsel representing the parties, the Court proceeds to decide the matter at the admission stage.
(3.) Subject matter of this petition relates to Gata No. 2943 etc. of Chak No. 427, having an area of 0.60 acre, situate in Village Maharajganj Jangal, Pargana, Tehsil and District Balrampur.;