BHIM SINGH Vs. III ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) THE present writ petition has been filed by the Petitioners with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 16 -10 -1993 and 29 -04 -1989 passed by the Respondent Nos. 1 and 2 contained in annexure Nos. VII to V. to the writ petition.

(2.) SRI B.D. Upadhaya, learned Counsel for the Petitioners made a statement at bar that the application under Order 39 Rule 2A of Code of Civil Procedure for disobedience of the interim order was moved by the Respondent Nos. 3 and 4.

(3.) IT has been further contended by learned Counsel for the Petitioners that the second appeal was dismissed on 11 -5 -2007.