Sangeet Lodha, J. - (1.) By way of this writ petition, the petitioners are seeking directions to the respondents to decide their case strictly in accordance with law after giving them adequate opportunity of hearing and considering their long settled possession over the disputed land.
(2.) On 11.9.15, this court while issuing notices to the respondents passed an interim order in favour of the petitioners in the following terms: "In the meanwhile and until next date of hearing, petitioners may not be dispossessed from the land in question."
(3.) After passing of the interim order as aforesaid, the matter was not listed before the court inasmuch as, the file went missing. However, on the application being preferred by the respondent No. 2, the file was ordered to be reconstituted.;