Alok Singh, J. - (1.) I have gone through the record.
(2.) THE brief facts of the present case are that Respondent No. 1 filed a suit, for declaration to the effect that he is owner in possession, against the present Petitioners which was dismissed on 04.05.1995. Allegations of the Petitioners are that in the influence of Respondents, police detained the Petitioners on 04.06.1995 under Section107/51 of the Code of Criminal Procedure. Petitioners further alleged in the petition that on COCP No. 787 of 1995 28.05.1995 Respondent No. 1 forcibly took the possession of 4 kanals of land.
(3.) NO reply has been filed on behalf of the Respondents.;