SURENDRA KUMAR VERMA Vs. ABDUL MALIK

JUDGEMENT

(1.) Vakalatn ama filed by Shri Hari Anuj Bahadur Sinha, Advocate, on behalf of respondents no. 1 to 3 is taken on record.

(2.) Heard learned counsel for the petitioners and Shri H. A. B. Sinha, learned counsel for the respondents no. 1 to 3.

(3.) No notice is being issued to respondent no. 4 considering that the petitioners claim themselves to be the purchaser of the land in dispute from the respondent no. 4 and his interest would not be prejudiced by the order proposed be passed.