JASBIR SINGH Vs. IV ADDITIONAL DISTRICT JUDGE UNNAO

JUDGEMENT

(1.) HEARD Sri G.S.Nigam, learned counsel for the petitioner and perused the record.

(2.) THE respondent no.2 instituted a suit under Section 229 -B of U.P.Zamindari Abolition and Land Reforms Act, 1951 (hereinafter referred to as "Act, 1951") impleading Gaon Sabha, Mahinaura and State of Uttar Pradesh seeking declaration that disputed plot no.1259 area 10 bigha 7 biswa is his bhumidhari land with transferable rights. A notification under Section 4 of Consolidation of Holdings Act, 1953 (hereinafter referred to as "Act, 1953") was issued and thereafter aforesaid suit stood abated on 17th February, 1992 under Section 5(2) of Act, 1953.

(3.) THEREAFTER aforesaid respondent no.2 instituted another suit in the Court of Munsiff, North, Unnao against petitioners seeking an injunction restraining petitioners from forcibly interfereing in peaceful enjoyment and possession of respondent no.2 upon the land no.1259 (old no.1477) measuring 10 bigha 7 biswa situated in Gram Mahnaura, Pargana Gosinda Parsandan, Tehsil Hasanganj, District Unnao.