Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) ADMIT . At the request of parties, final arguments were heard in the case and the writ petition is being disposed of finally.
(3.) BRIEFLY stated the facts of the case are that Plaintiff/Respondents filed a suit for cancellation of sale deed dated 11.11.1991 in the trial Court in the year 1993. Defendants Nos. 4 to 9 filed their written statements in the year 1994 along with original sale deed dated 11.11.1991. Plaintiffs' evidence in the case was closed on 17.11.2008 and case was fixed for Defendants' evidence.;