PADOHI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Jai Prakash Singh, learned counsel for respondent No. 2, Mr. Manjesh Singh Yadav, learned counsel for the respondent No. 3 and learned Standing counsel for the State-respondents.

(2.) Brief facts of the case are that a suit under Sec. 229-B of U.P. Zamindari Abolition and Land Reforms Act, 1950 hereinafter referred to as U.P.Z.A. and L.R. Act was filed by petitioner in respect to plot No. 285/3 area 1 bigha 18 dhoor. In the aforementioned suit, initially gaon sabha and State was impleaded as defendants but later on Smt. Manorama Devi was also impleaded as defendant No. 3. The aforementioned suit was decreed by trial court vide judgment and decree dated 23/ 24/9/2021. Against the judgment and decree of trial court dated 23/24/9/2021 direct revision was filed by defendant Smt. Manorama Devi before Board of Revenue, which was registered as revison No. 2310 of 2021. The aforementioned revision filed by defendant Smt. Manorrama Devi was allowed by board of revenue vide judgment and order dtd. 19/7/2023 setting aside the judgment dtd. 23/9/2021 and dismissed the plaintiff's Suit. Against the judgment and order dtd. 19/7/2023 plaintiff/ petitioner filed a writ-B No. 2889 of 2023 before this Court which has been allowed vide judgment dtd. 24/10/2024 setting side the revisional order dtd. 19/7/2023 and matter was remitted back before Board of Revenue to decide the matter on two issues. After remand order an impleadment application dtd. 22/4/2025 filed to implead Bharat Singh Yadav has been allowed under impugned order dtd. 7/7/2025. Hence this writ petition on behalf of plaintiff/petitioner for following relief :

(3.) This Court entertained the matter on 8/8/2025 and interim order was granted which runs as under :