SHIV PATTI Vs. BOARD OF REVENUE UP ALLAHABAD

JUDGEMENT

(1.) Both these writ petitions involve an identical dispute and was directed against the same impugned order. They are therefore, being heard together and are being decided by a common order.

(2.) These writ petitions arise out of proceedings under Section 145 of the U.P. Revenue Code 2006, which suit for declaration was filed by the petitioner in Writ Petition No.5650 of 2018, namely, Shambhoo Prasad @ Shambhoo Nath And 6 Others.

(3.) I have heard Shri Brij Bhushan Paul for the petitioners in Writ-B No.4 of 2019 and Shri Vishal Tandon for the respondents. They have also been heard for the respondents and petitioners respectively, in Writ Petition no.5650 of 2018.