- (1.) Heard learned counsel for the petitioners, learned State Counsel and Shri Gopesh Tripathi, learned counsel representing the respondent nos.4 to 6.
(2.) Pursuant to the order dated 15.05.2019 the record from the court of Naib Tehsildar concerned has been produced by the learned Standing Counsel. The Court as also the learned counsel representing the petitioners and the learned counsel representing the respondent nos.4 to 6 have perused the original record of the court of Naib Tehsildar, Bijnor in relation to Case No.1754 pertaining to mutation case in respect of land comprised in gata nos.1140, 1253 and 141 etc. situate in village-Maati and Parwar Pashchim, tehsil-Bijnor, Lucknow.
(3.) Since the original record of the court of Naib Tehsildar has been perused by the Court and also by the learned counsel representing the parties, with the consent of learned counsel representing the parties in this case, this petition is being finally decided at the admission stage itself.;