- (1.) HEARD Sri A.R. Khan, learned counsel for the petitioner and the learned Standing Counsel for the opposite parties no. 1 and 2. Notice need not be issued to the opposite parties no. 3, 4 and 5 in view of the order which is proposed to be passed. The only grievance of the petitioner is that the opposite party no.1 has neither heard the Revision No.2063/LR-2008-09, Smt. Usha Devi vs. Mahadev preferred by the petitioner against the order dated 30.03.2009 passed by the Additional Commissioner, Devi Patan Mandal, Gonda for admission nor any order has been passed on the interim relief application filed therein. A prayer has been made that a direction be issued to the opposite party no.1 to hear the aforesaid revision for admission and to pass appropriate orders on the application for interim relief filed therein within a definite period of time. Learned Standing Counsel has no objection to the grant of the said prayer. In view of the above, the writ petition is finally disposed of with a direction to the opposite party no.1 to hear the Revision No.2063/LR-2008-09, Smt. Usha Devi vs. Mahadev for admission and pass appropriate orders on the application for interim relief filed therein within a period of one week from the date of production of a certified copy of this order. It goes without saying that the parties shall abide with the injunction order passed by the VIth Additional Civil Judge, Junior Division, Gonda on 26.05.2007 in Regular Suit No. 603 of 2007.;