Prakash Krishna, J. - (1.) This is defendants' writ petition. The defendants are descendants of Mahangi. One Sukkhu father of respondent Nos.5 & 6 instituted Suit No. 147 of 1993 under Sec. 229 -B and 209 of U.P.Z.A & L.R Act in respect of old Plot No.94 situate in Village Misraulia, District Ghazipur.
(2.) The suit was instituted on the pleas inter alia that name of Mahangi was wrongly recorded in the revenue record during the consolidation operation.
(3.) The suit was contested by Mahangi by denying the plaint allegations on the pleas that his name was rightly recorded in the revenue record. The plea that filing of suit was nothing but an abuse of process of the Court as it was instituted after about 10 years of the de -notification under Sec. 52 of the LLP Consolidation of holdings Act, was also raised.;