AMARNATH PANDEY Vs. BOARD OF REVENUE AND ORS

JUDGEMENT

(1.) Heard Sri Anil Kumar Mishra learned counsel for the petitioner.

(2.) The prayers made in this petition are to quash the orders dated 9.1.2013 and 17.4.2013 and further for a direction that the parties may maintain status quo over the plots in dispute. The third prayer is that a direction be issued to the Assistant Record Officer, Obra, Sonebhadra to decide the proceedings which according to the petitioner are pending before him under Section 54 of the U.P. Land Revenue Act, 1901.

(3.) The dispute appears to be that the petitioner and the respondent no. 4 who are real brothers, with regard to their alleged possession, claim the land in dispute over which they allege that constructions have either been raised or are about to be raised. The contesting parties are therefore resisting the possession against each other treating the land to be Abadi.