MOHD. SABIR (DECEASED) Vs. IRSHAD AND OTHERS

JUDGEMENT

(1.) Supplementary affidavit filed today be taken on record.

(2.) This writ petition has been filed by the petitioner Nos. 1/1 to 1/3 under Art. 226 of the Constitute of India, inter alia, praying for quashing the judgment and order dated 18.12.2000 (Annexure 4 to the writ petition) and the judgment and order dated 2.12.2002 (Annexure 5 to writ petition).

(3.) The dispute relates to a shop bearing No. 1811 situated in Mohalla Munna Lal, Kasba Mawana, Tehsil Mawana, District Meerut. The said shop has, hereinafter been referred to as "the disputed shop".