- (1.) This appeal shall be heard on the following substantial questions of law: (i) Whether learned Courts below have misdirected themselves in not properly considering the Ext. G, the order of this Court in which respondents had admitted the appellants as encroachers (ii) Whether once the respondents having termed the appellants as encroachers, they are estopped from seeking eviction of the appellants alleging them as their tenants
(2.) Since Mrs. Ritu Kumar appears on behalf of the respondent Nos. 1-3, no notice need be issued to them.
(3.) Issue notice to the respondent Nos. 4 -14 by Registered Post with A/D as well as by ordinary process, for which requisites etc must be filed within one week, failing which this appeal, as against the concerned respondents, shall stand dismissed without further reference to a Bench. I.A. No. 1101/2010;