UNION OF INDIA Vs. BALVINDER KAUR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and to the learned Additional Chief Standing Counsel for the respondent No.3.

(2.) In spite of sufficient notice upon the respondent Nos.1 and 2, no one appeared on their behalf before this Court.

(3.) By means of the present writ petition, the petitioners are challenging the order dated 7.6.2010, passed by the Additional District Judge, Court No.2, Lakhimpur Kheri and the order dated 24.4.2008, passed by the Judge, Small Causes Court, whereby the claim setup by the petitioners has been rejected in regard to the fact that the lady who has issued notice is not the owner of the property, therefore, the notice under Section 106 of Transfer of Property Act is illegal and no case for eviction from the house can be directed by the Judge, Small Causes Court or by the revisional Court.