ANJANI KUMAR MISHRA - (1.) Heard counsel for the parties.
(2.) The instant writ petition arises out of a suit under Section 229 B of U.P. Zamindari Abolition and Land Reforms Act filed by the plaintiffs/respondents regarding Plot old nos. 193 and 194 (New No. 361). This declaration sought on the ground that this land has been purchased by the plaintiffs through registered sale deed and that relying upon the aforesaid sale deed, order was passed in favour of the petitioners on 09.04.1970. This order had not been given effect to, during currency of consolidation operations. Therefore, the necessity of filing the suit.
(3.) On the basis of pleadings of the parties, several issues were framed including issue no. 3 which was to the effect as to whether the order passed by the Deputy Director of Consolidation on 09.04.1970 had attained finality or not.;