BHUPENDRA SINGH Vs. RAMKANWAR

JUDGEMENT

(1.) This appeal is filed by the original petitioner no. 1 whose petition filed alongwith petitioner no. 2 and 3- respondent no. 2 and 3 herein came to be dismissed.

(2.) Brief facts of the case are as under:

(3.) We note that though the grandsons were also petitioners in the writ petition alongwith the present appellant, this appeal which is being decided, has been filed by the present appellant only.