RAGHURAJ SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Senior Counsel assisted by Sri Vibhu Rai, learned counsel for petitioner and Sri A.P. Paul, learned counsel for contesting respondent.

(2.) In the present case, contesting respondents have filed a Suit No. 42/2007 under Sec. 229B of Uttar Pradesh Zamindari Abolition Land Reforms Act, 1950 against the petitioner and claimed cotenure to the extent of half shares.

(3.) In the said suit following 13 issues were framed.