Anil Kumar, J. - (1.) WE have heard Sri M.A. Khan, learned senior counsel assisted by Sri Mohd. Aslam for the petitioners, Sri R.P. Singh, learned Counsel for the respondent Nos. 5 and 6 and the learned standing counsel for the respondent Nos. 1 and 2.
(2.) BY means of the present writ petition, the petitioners have prayed for the following reliefs: (I) A direction may be issued to the respondent Nos. 1 and 6 to restore back the possession of the properties in dispute to the petitioners which have been illegally taken over by the respondent Nos. 3 to 6 by putting a lock as well as by constructing a boundary wall within the time frame fixed by this Hon'ble Court and further they may be restrained from interfering with the peaceful possession of the petitioners till the final adjudication is made by the competent court of law, namely, Civil Judge (Senior Division), Bahraich wherein Regular Suit No. 286 of 1991 filed by the petitioner No. 1 and Civil Judge (Junior Division), Bahraich wherein Regular Suit No. 1058 of 1991 filed by the petitioner No. 2 is pending for adjudication. (II) Respondent Nos. 3 to 6 may be punished for wilful and deliberate disobedience of the order dated 29.4.1991 and 18.4.1991, passed by Civil Judge (Senior Division), Bahraich in Regular Suit No. 286 of 1991 as well as order dated 11.11.1991, passed by Civil Judge (Junior Division), Bahraich in Regular Suit No. 1058 of 1991 by taking law in their own hands, despite the knowledge of the order by dispossessing the petitioners from the properties in dispute. The uncontroverted facts of the present writ petition are to the effect, that the dispute relates to house No. 2369N situate in mohalla Steelganj, Bahraich, district Bahraich.
(3.) SRI Abdul Majeed, father of the petitioner No. 1 acquired the land in question from late Raja Nanpara, who was ex -intermediary for construction of a house under written permission dated 7.8.1968 as the Zamindari had yet not been abolished in the urban areas and thereupon constructed a house thereon. He had executed a Will on 3.1.1976 with respect to the house in dispute in favour of the petitioner No. 1.;