RAM LAKHAN AND ORS Vs. RAEBARELI VIKAS PRADHIKARAN

JUDGEMENT

(1.) Heard Mr. Prashant Singh Gaur and Mr. Ankit Srivastava, learned counsel for appellants as well as Mr. Hari Om Singh, learned counsel for respondents no. 1 and 2, Mr. Dwijendra Mishra, learned counsel for respondent no. 3 and Mr. Mohd. Arif Khan, learned senior Advocate assisted by Mr. Mohd. Aslam Khan, learned counsel for respondents no. 4, 5 and 6.

(2.) This second appeal has been filed by the appellants against the judgment and decree dated 02.03.2013 passed by the Court of learned Additional District and Sessions Judge, Ex-Cadre-1, Raebareli in Regular Civil Appeal No. 28 of 2010 (Dinendra Singh and another vs. Raebareli Development Authority and others) which has arisen out of the judgment and order dated 13.1.2010 passed by the Civil Judge (Senior Division), Court No. 14, Raebareli, in Regular Suit No. 194 of 1993 (Dinendra Singh and another Vs. Raebareli Development Authority and others).

(3.) Two applications for leave to appeal have been preferred by the appellants. One (C.M.A. No. 70720 of 2016) on behalf of all the appellants by Mr. Prashant Singh Gaur, learned counsel for appellants whereas another (C.M.A. No. 70794 of 2016) on behalf of appellants no. 2 and 5 by Mr. Ankit Srivastava, learned counsel for appellants.