CHHATRA PAL Vs. STATE OF U P

JUDGEMENT

(1.) This is Defendant's writ petition.

(2.) A suit under Section 229B of the U.P.Z.A. and L.R. Act was filed being Suit No. 453 of 2005 by the Plaintiff Respondent herein. In the said suit, the Defendant raised a plea that the issue Nos. 2, 3, 4, 6, 7 and 8 may be decided as preliminary issues. The said application having been rejected by the two courts below, the present writ petition has been filed.

(3.) Heard the learned Counsel for the Petitioner. I do not find any merit in the present writ petition.