1. The prayer made in the present petition claiming to be filed in public interest is that respondent No. 6 may not hand over the possession of the land which is recorded as graveyard (Kabristan) to respondent no. 7 as it is stated to have been leased out.
2. At the time of hearing learned counsel for the respondents has referred to paragraph Nos-14 and 15 wherein it is stated that on account of some dispute in the same alleged graveyard (kabristan), an F.I.R. was registered against the petitioners and some other villagers on March 3, 2022.
3. Considering the aforesaid fact, we do not wish to entertain the present petition in public interest, the same is accordingly, dismissed.
