RAMESH CHANDRA Vs. STATE OF U. P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri Arvind Srivastava for heirs of respondent no. 5.

(2.) The instant writ petition arises out of a suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act filed by Munsi Ram and is directed against the orders dated 30.05.1995, 18.06.1996 and 25.01.2001 passed by the Sub Divisional Magistrate Nagina, District Bijnor, Commissioner Moradabad Division, Moradabad and the Board of Revenue respectively as also the order dated 06.07.2004 rejecting the review application of the petitioner.

(3.) Initially the suit was filed seeking a declaration regarding plot nos. 215 and 234 situated in village Qadrabad, Pargana Afzalgarh, District Bijnor. The plaint as initially framed sought a declaration raising a plea of adverse possession.