Prakash Krishna, J. - (1.) Heard learned counsel for the parties.
(2.) By means of the present writ petition, the petitioner has sought relief for quashing of the order and judgment dated 11.07.1985 passed by the Board of Revenue U.P. at Allahabad in Second Appeal No.64 of 1982 -83.
(3.) Jeewa Ram father of the petitioner instituted Original Suit No.29 of 1979 under Sec. 229 -B of the U.P.Z.A. & L.R. Act against the defendants who are respondents herein for declaration of his right in respect of plots as mentioned in the plaint on the pleas inter alia that the said plots belong to Ghan Shaym who has died issueless. The petitioner claims that he being the nearest heir of Ghan Shyam is entitled to succeed the plots in question. The suit was contested by the defendant respondents on the plea inter alia that they are daughters of Ghan Shyam. The parties led their evidence in support of their respective cases.;