KESHAV PRASAD SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Siddharth Nandan, Advocate holding brief of Ms. Anjali Singh, learned counsel for petitioners, Sri U.K. Saxena, learned Senior Counsel assisted by Sri Shailesh Kumar Shukla, learned counsel for respondent No. 5 and Sri Anil Kumar Singh Baghel, learned Standing Counsel for State.

(2.) In the present case, in the year 1974, a suit was filed under Sec. 229B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, by father of the respondent No. 5 against father of the petitioner.

(3.) The said suit was decreed exparte by a judgment dtd. 1/2/1975, whereby the contesting respondents were declared cosharer with petitioners and accordingly the respondent No. 5 got his name mutated in Revenue Record.