- (1.) Heard learned counsel for the appellant.
(2.) This appeal has been filed against the interim order dated 2.11.2007 passed in S.B. Civil Writ Petition no.6876/2007 whereby and whereunder, till disposal of the writ petition at admission stage, the respondents were restrained from making any construction over the disputed land.
(3.) Learned counsel for the appellants informs the Court that the writ application aforesaid alongwith S.B. Civil Writ Petition no.601/2008 have been posted together for admission before the appropriate Single Bench, but for one or the other reason, they are not being disposed of.;