- (1.)Heard learned Counsel for the appellants at the admission stage. This is plaintiffs' second appeal arising out of O.S. No. 198 of 1984, which was dismissed on 18.03.1993 by First Additional Musnif, Ghazipur. Against the said decree plaintiffs-appellants filed Civil Appeal No. 19 of 1993, which was dismissed on 11.11.2011 by A.D.J. Court No. 3, Ghazipur, hence this second appeal.
(2.)The suit was filed by Bajrangi Pandey who died during pendency of the suit and was survived by the appellants who are his sons.
(3.)In the suit the first three defendants were private parties. Defendant No. 4 was Gaon Sabha and defendant No. 5 was State of U.P. The relief claimed in the suit was for permanent prohibitory injunction and for declaration that an earlier decree passed by the Revenue Court under section : 29-B of U.F.Z.A. & L.R. Act in favour of defendants No. 1 to 3 was void.