Shree Chandrashekhar, J. - (1.) After this writ petition was filed on 03.07.2009, it was listed on 21.04.2011 when at the request of the learned counsel for the petitioner it was adjourned by one week. It appears that notices were issued on 20.07.2011 and thereafter the matter has been listed on 20.09.2011 and 25.06.2012. No order granting stay of the impugned order has been passed by this Court.
(2.) The petitioner - Samiti is aggrieved of order dated 17.04.2009 by which purchasers of the suit property have been impleaded in the suit.
(3.) In the above facts, at this distant point in time, particularly when no interim order has been passed in this proceeding, and, thus trial of the suit has continued, and moreover, purchasers of the suit property are definitely proper parties, I am not inclined to interfere in the matter and accordingly, the writ petition is dismissed.;