DUKHI Vs. HARDEO

JUDGEMENT

(1.) Heard Sri Vinayak Verma, learned counsel for petitioners and Sri A.K. Rai, learned Additional Chief Standing Counsel for State-Respondents. None appeared on behalf of contesting-respondents.

(2.) This writ petition is filed in 1977. Number of parties to litigation have expired and their legal heirs are already on record.

(3.) According to averments made in writ petition, the dispute relates to plots No. 506/2 and 492 appertaining to Khata No. 176 of Village Khadesar, Pargana Zahoorabad, District Ghazipur.