SHYAMLAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ram Pratap Yadav, learned counsel for petitioner, Sri Anuruddh Chaturvedi and Sri Azad Rai, learned counsel for respondents.

(2.) This case is arising out of a suit for partition filed under Sec. 176 of U.P. Zamindari Abolition and Land Reforms Act, 1950 (for short "Act of 1950") by contesting respondents. In proceedings of said suit, a proposed kurra was rejected and it was directed that Lekhpal concerned will submit a fresh kurra. For reference, relevant part of order is mentioned below :-

(3.) Aforesaid order was challenged by contesting respondents by way of filing a first appeal before Commissioner, Prayagraj. Said appeal was dismissed vide order dtd. 1/4/2024 and relevant part of order is quoted below :-