SANGEET LODHA,J. - (1.) By way of this revision petition, the petitioners have questioned the legality of order dated 27.4.17 passed by Additional Senior Civil Judge No. 1, Sri Ganganagar, in Civil Suit No. 15/15, whereby an application preferred by the petitioners under Order 7, Rule 11 CPC, has been dismissed.
(2.) The relevant facts are that the respondents/plaintiffs filed a suit seeking declaration that the agreement to sell executed by their father Jwala Singh in favour of the petitioners herein may be declared null and void. The petitioners/defendants preferred an application under Order 7, Rule 11 , seeking rejection of the plaint, taking the stand that all the rights pertaining to land in question have been seized so far as the respondents/plaintiffs are concerned and the land stands resumed in the State and therefore, the respondents/plaintiffs have no right or cause of action to maintain the suit.
(3.) The application stands rejected by the trial court by the order impugned observing that from the perusal of the plaint, it cannot be said that it does not disclose the cause of action or is barred by law and therefore, the same cannot be rejected invoking the provisions of Order 7, Rule 11 CPC. Hence, this petition.;