SHASHANK GUPTA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants Sri Anil Kumar Awasthi and learned A.G.A for the State.

(2.) Learned counsel for the applicants before opening the arguments submits that the applicant no.3 is an old age lady of 62 years and is mother of applicant no.1 and mother-in-law of applicant no.2 as well as opposite party no.2.

(3.) He further submits that the opposite party no.2 and applicant no.1 have the civil litigation in regard to the house property, which is dwelling house of the parties in the petition. He further submits that the partition suit is pending. Learned counsel for the applicants on the basis of materials placed before the Court and allegation made in the application as sought the relief as follows:-