RAM DEO TEWARI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Mithilesh Kumar Pandey, Advocate holding brief of Mr. Arvind Kumar Shukla, learned counsel for petitioners and Sri Ashok Kumar Dwivedi, Advocate holding brief of Sri Himanshu Pandey, learned counsel for contesting respondents.

(2.) This case is arising out of a suit filed by the original respondents/ plaintiff in respect of land in dispute for ejectment of defendants/original petitioners herein under Sec. 202B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter called the "Act, of 1950")

(3.) In the suit following issues were framed: