RAJ BAHADUR Vs. SHAHJAHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Durga Prasad holding brief of Sri P.K. Yadav, who appears for respondent no.1, the contesting respondent.

(2.) In view of the order proposed to be passed by this Court, the necessity of issuing notice to respondents no.2 and 3 is dispensed with.

(3.) The petitioners, by means of this writ petition, have challenged the order dated 28.9.2019 passed by the Additional Commissioner (Judicial), Ayodhya Division, Ayodhya in Appeal no.908/2019 (Smt. Shahjahan vs. Panch Bahadur and others) and also pray for quashing of the entire proceedings of the said appeal. Certain other prayers have been made with regard to issuance of a direction to the respondents not to dispossess the petitioners and in the alternative, a direction to the respondent no.4-Additional Commissioner (Judicial), Ayodhya Division, Ayodhya to decide the appeal bearing Appeal no.908 of 2019 as expeditiously as possible within a time period as is fixed by this Court.