KAMLAKANT Vs. BOARD OF REVENUE U.P. PRAYAGRAJCHAIRMAN

JUDGEMENT

(1.) Heard Sri R.R. Upadhyay, learned counsel for the petitioner. Learned Standing Counsel for the State-respondents and Sri Sudhakar, the respondent no. 5 in person.

(2.) By means of the present petition, the petitioner assails the impugned judgment dtd. 15/3/2021 passed by the Board of Revenue in a Second Appeal preferred by the petitioner whereby the appeal was dismissed and the order dtd. 25/2/2019 passed by the Additional Commissioner (Administration) Ayodhya whereby the first appeal preferred by the petitioner was dismissed and the judgment dtd. 3/3/2018 passed by the SDO, Sadar, District Ayodhya has been affirmed as a result a suit filed under Sec. 176 of the Uttar Pradesh Zamindari and Land Reforms Act seeking division of the land holding by the respondent stood decreed.

(3.) The learned counsel for the petitioner has primarily raised a three pronged submission which is noted as under:-