JAI PRAKASH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Ms. Pooja Agarwal, learned counsel for the petitioners. Learned Standing Counsel appears for the respondent nos.1, 2, 3 and 6. No one appears for the private respondents despite the case being called up in the revised list.

(2.) Supplementary affidavit filed today on behalf of the petitioners is taken on record.

(3.) This writ petition, which is filed by the plaintiff-appellant, questions the legality of the order dtd. 13/2/1980 passed by the Board of Revenue, Allahabad, respondent no.1, in Second Appeal No.489 of 1972-73/Meerut (Jai Prakash vs. Sri Dharmi and Ors.); the order dtd. 2/6/1973 passed by the Additional Commissioner, Meerut Division, Meerut in Revenue Appeal No.96 of 1970-Meerut, U.P. (Jai Prakash vs. Sri Dharmi) as well as the order dtd. 18/11/1970 passed by a Judicial Officer (Revenue), Meerut in Suit No.127 of 1969-70 pertaining to Village-Sunehra, Pargana Baghpat, Tehsil Baghpat, under the provisions of Sec. 229-B/209 of the U.P. Zamindari Abolition and Land Reforms Act, 19501.