RAMSEWAK Vs. NAZUL OFFICER

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiffs who have lost in both the courts below.

(3.) THE defendants filed the written statement in which it was inter alia pleaded that the lands bearing khasra numbers 1407, 1408 and 1410 were recorded in the revenue record in the name of the State Government. It was further pleaded that the Collector vide order dated 19.4.2000 directed the temple to be recorded in the name of the State Government. It was also pleaded that lands bearing khasra numbers 1407, 1408 and 1410 did not belong to Mahant Rabhubardas and, therefore, he had no authority to allot the same to anybody.