KHADERU Vs. BOARD OF REVENUE, ALLAHABAD AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the record.

(2.) By means of this petition filed under Art. 226 of the Constitution of India petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the orders dated 29.9.1992 and 22.4.1994 passed by the respondent No. 1.

(3.) The relevant facts of the case giving rise to the present petition, In brief, are that father of the petitioner, namely, Bhagwan filed Suit No. 116/205, under Sec. 229-B/209 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, for short the 'Act', against Sumer, father of the respondent Nos. 4 and 5, for ejectment of the defendants from plot Nos. 270/1 and 387 of village Bharodha Tappa Chaurasi district Mirzapur and for declaration of his rights in the same.