BIRENDRA KUMAR Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Shri S.C. Varma, learned counsel for the petitioners and Shri Rajiv Mishra for the contesting respondents.

(2.) The instant writ petition is directed against the judgment of the Trial Court, the First and Second appellate Courts in a Suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act.

(3.) This suit was filed by the respondent no.5, Ram Kanya seeking a declaration regarding plots of Khata No.34 (currently khata no.46), situated in village Hasta Jariye, Pargana Karvi, District Banda. She claimed title by survivorship under Section 175 on the ground that her cotenure holder, Shiv Sampat, died in 1978 without leaving any heir.