D.G.R. Patnaik, J. - (1.) I.A. No. 3099 of 2008 has been filed by the petitioners seeking an order of restraining the respondent No. 7 (Savitri Devi) and her men, assigns, agents and representatives from carrying out any construction work in the lands which is a subject matter of execution proceedings vide Execution Case No. 19 of 1992 which is presently pending in the Court of Sub Judge IV, at Ranchi.
(2.) Learned counsel for the petitioners concedes at the outset that such prayer could have been made by the petitioners before the Court below but since the entire issue in the dispute has been referred to in this writ application, the petitioners' have chosen to obtain an interim relief from this Court till the disposal of this writ application considering the urgency which has been raised on account of the illegal acts and conducts of the respondent No. 7.
(3.) Considering the submissions of the learned counsel for the petitioners on the previous occasion and on the basis of the averments contained in the writ application that the respondent No. 7 is a necessary contesting respondent in this case, a direction was issued for issuance of notice to respondent No. 7.;