TULSIYA Vs. B.R.

JUDGEMENT

(1.) None appears for the petitioners. The court takes note that this writ petition is pending since 1993 i.e. for more than three decades, thereafter, in the interest of justice, decided on merits even in absence of counsel for the petitioners.

(2.) Heard Sri Ramanuj Yadav, learned counsel for the respondents and learned Standing Counsel for the State.

(3.) The mother of the original petitioners have initially filed a Suit under Sec. 229B of U.P. ZA and LR Act in the year 1984 for declaration her rights as cotenure holder. In the said suit, issues were framed and after considering evidence on record, it was decreed by an order dtd. 27/3/1991. The relevant part thereof is mentioned hereinafter: Language Problem