HARI PRAKASH SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present appeals are directed against the impugned order and judgment dtd. 4/2/2013 passed by the High Court of Allahabad at Allahabad, (hereinafter referred to as "High Court"), whereby, the Writ Petition preferred by the respondents herein was allowed.

(2.) The relevant facts necessary for the adjudication of the present appeals, for the sake of convenience, are being mentioned herein.

(3.) The appellants herein are the bhoomidars of the subject land and are in possession of the same. The said lands, as per the appellants, is being used by them for agricultural purposes since a permanent lease was executed in their favour by the then zamindar in the year 1952.