DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel representing the State-respondents and Sri Shiva Kant Tiwari, learned counsel for respondent nos.4 and 6.
(2.) Through this petition, a challenge has been made to the order dated 28.06.2016 passed by the Sub-Divisional Officer, Nanpara, Bahraich whereby the interim injunction order granted in the suit filed by the petitioners on 07.02.2015 has been vacated. The petitioners challenged the said order dated 28.06.2016 passed by the Sub-Divisional Officer by invoking the revisional jurisdiction of the court of Additional Commissioner (Administration), First Devi Patan Division, Gonda which too has been dismissed vide judgment and order dated 27.04.2019.
(3.) Submission of learned counsel for the petitioners is that on a consideration of relevant factors, the interim injunction order in the suit instituted by the petitioners seeking declaration of their rights in the land in question was granted by the trial court on 04.02.2015 whereby the trial court has directed for maintenance of status-quo and thereafter on the application preferred by the defendants seeking vacation of the interim injunction, the same has been vacated. His submission is that the petitioners have instituted a suit seeking declaration of bhumidhari rights as co-sharers in the land in question on the ground that the property is joint property of the family and names of the respondents alone have wrongly been recorded in the revenue records and as such the order impugned in this petition whereby the interim injunction order has been vacated, is not sustainable.;