FAIZ MOHAMMAD Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This writ petition arises out of a suit for ejectment instituted under Sec. 209 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.

(2.) The plaintiff is the writ petitioner. The suit was decreed for ejectment against the defendant-respondents, Mansa Ram and Mohan Lal, sons of Bhagwan Das by the Sub-Divisional Officer, Hamirpur vide judgment and decree dtd. 29/7/1970. The defendants' appeal to the Commissioner, Jhansi Division, Jhansi was allowed and the suit dismissed vide judgment and decree dtd. 18/1/1972. The second appeal carried by the plaintiff to the Board of Revenue, Uttar Pradesh at Allahabad was dismissed vide judgment and decree dtd. 7/2/1983, affirming the Additional Commissioner.

(3.) Aggrieved by the decree passed by the Board, affirming the Additional Commissioner, this writ petition has been instituted by the plaintiff under Article 226 of the Constitution of India.