SHANTI SINGH Vs. JUGESHWAR NATH SRIVASTAVA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent no.1 on the point of admission and I intend to dispose of this petition at this stage itself.

(2.) The intervenors/petitioners have filed the instant petition seeking the following reliefs :

(3.) The learned counsel for the intervenors/petitioners submitted that the intervenors/petitioners have purchased the lands measuring 08 Katha 03 Dhur under Khata No. 144, Survey Plot No.363 (Part), Thana No. 23, Mauza-Saguna, Danapur, District- Patna from the plaintiffs/respondent 2nd party vide various registered sale deeds during the pendency of the concerned title suit.