(1.) Heard Mr. Sanjay Kumar Mishra, learned counsel for the petitioner, Sri Mohan Yadav, learned counsel for respondent Nos. 3 and 4 and Sri Shailesh Srivastava, learned Standing Counsel for the State.
(2.) Brief facts of the case are that one Shri Sahai had three sons, namely, Baijnath, Bhagwat and Ghunuwa. The family tree of Sri Sahai is as under:-
(3.) This Court has entertained the matter on 10/2/1993 and stayed the dispossession of the petitioner from the land in dispute in pursuance of the impugned orders of the revenue authorities. On issuance of notice, private respondents have put in appearance.