(1.) Heard Sri Manoj Kumar Mishra, learned counsel for the petitioners, learned Standing counsel on behalf of respondent Nos. 1 to 5 and Sri Ravindra Kumar Yadav for respondent No. 6.
(2.) In view of the proposed order notice to private respondents is dispensed with.
(3.) The dispute raised by the petitioners in the present case pertains to the property of Khata Nos. 439, 440 and 441 of Village Fatehpur Mohibpur,Khata No. 217 of Village Bangaon, Khata No. 399 of Village Bhitaura Uttar and Khata No. 405 of Village Rukunpur Kasimpur, all situated in Tehsil-Jalalpur, District Ambedkar Nagar.