BRIJESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anoop Srivastava, learned counsel for the petitioners and the learned standing counsel for the State-respondents as well as Shri Dilip Kumar Pandey, learned counsel for the respondent No. 4.

(2.) In light of the controversy involved and the nature of the dispute, this Court with the consent of the learned counsel for the parties is deciding the petition at the admission stage itself without calling for a counter-affidavit as written instructions are available.

(3.) The petitioners have approached this Court with the averments that the dispute pertains to Plot No. 259 measuring 00.25 hectares, situate in Village Anjanipur, Shivpuri, Paragana-Fatehpur Chaurasi, Tehsil-Safipur, District Unnao.