(1.) The petitioners have invoked jurisdiction of this Court under Article 226 of the Constitution of India for seeking following reliefs:-
(2.) The dispute between the parties, in short, can be stated thus:-
(3.) Shri Kishore Shrivastava, learned senior counsel appearing for the respondents No.5 to 9, 14, 15 and 24 to 29 submitted that the properties which are subject matter of this petition are not trust properties but in fact these are properties of a society. The respondents have purchased the properties after payment of valuable consideration. Earlier a writ petition in the nature of P.I.L. was filed for the same relief bearing W.P.No.14250/2005, which was disposed of finally on 2.1.2006 with certain directions, but inspite of this, again a fresh petition for the same relief has been filed. That on the basis of same cause of action, this petition cannot be entertained and may be dismissed. That the present petition has been filed for setting aside the sale-deeds, but the purchasers are not parties in the petition. Several persons have purchased the properties and without impleading them, this petition cannot be entertained. Apart from this, there is an alternative remedy of filing a civil suit under Section 92 of the Code of Civil Procedure, so the petitioners cannot invoke extraordinary jurisdiction of this Court under Article 226 of the Constitution of India. It is also submitted by Shri Shrivastava that this petition may be dismissed with costs as some of the petitioners have already filed a civil suit which has been dismissed, as not maintainable.