D.S. Sinha, J. - (1.) Heard Sri Rajeshji Verma, learned counsel appearing for the petitioners and Sri Sushil Harkauli, learned counsel representing the contesting respondent No. 2.
(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioners pray that orders dated 21.11.1983, 21.9.1984 and 11.1.1990, be quashed.
(3.) The impugned orders dated 21.11.1983 and 11.1.1990 have been passed in Civil Suit No. 280 of 1982 between Hafiz Chiraguddin and others and Sri Inayat All. The order dated 21.9.1984 was passed in revision against the order dated 21.11.1983.;