BHUPAL SINGH Vs. SPECIAL JUDGEE C ACT BANDA

JUDGEMENT

(1.) Bhupal Singh. , Gulab Singh, Bhushan Singh, Shree Pal Singh, Hanuman Singh and Phool Singh, all sons of Makhan Singh have filed this writ petition under Article 226 of the Constitution of India praying that the order passed by the Magistrate on 13-1-1989 (Annexure - 9) and order passed by the Addl. Sessions Judge in Revision on 10-5-1990 (Annexure - 11) be quashed and it has been further prayed that the proceedings after the application moved by the opposite parties Nos. 3 and 4 on 18-2-1987 be quashed.

(2.) When this writ petition was filed the following interim order was passed :-

(3.) It appears that opposite party Nos. 3 and 4 claimed possession of the same plots concerning which the petitioners lay their claims.