- (1.) This appeal is by certificate from the judgment dated 15 January, 1965 of the Allahabad High Court.
(2.) The appellant son of Sardar Mujibul Rahman Khan a Zamindar of a number of villages in the District of Kheri Uttar Pradesh impeached the orders of the Board of Revenue of Uttar Pradesh dated 30 August, 1960 and 6 September, 1960 whereby the Board issued three directions. The first was to stop payment of instalment money on the bonds by the treasuries. The second was to direct the Compensation Officer to hand over bonds of the face value of Rs. 32,000/- reported to be remaining with him for liquidation of debts. The third was an order attaching movable and immovable properties belonging to the appellant and his brother for liquidation of debts.
(3.) The principal question in this appeal is whether the find respondent, the Board of Revenue Uttar Pradesh had authority to pass the order impugned in this appeal.;