JAI NARAIN AND ORS. Vs. NAGENDER AND ORS.

JUDGEMENT

(1.) THIS intra court appeal impugns the judgment dated 6th January, 2015 of the learned Single Judge of dismissal of W.P.(C) No. 9128/2008 preferred by the appellants. The appeal is accompanied with an application being CM No. 5563/2015 for condonation of 13 days delay in re -filing of the appeal. For disposal of this application, issuance of notice of the appeal to the respondents is not deemed necessary. The delay in re -filing the appeal is condoned and the application is disposed of.

(2.) HAVING gone through the impugned judgment and the memorandum of appeal and having prima facie not found any ground to entertain this appeal, we have also heard the counsel for the appellants at length on the merits of the appeal.

(3.) SH . Tek Ram, being the predecessor of the respondents 1 to 6, in the said consolidation proceedings was allotted residential plot No. 304 admeasuring 1 bigha 10 biswas.