A .P.SAHI,J. - (1.) This writ petition questions the order of the Board of Revenue dated 30.8.2002 rejecting the petitioner's plea for impleadment in a Second Appeal which has already been disposed of under a compromise decree on 21.4.1993.
(2.) THE back ground in which this application came to be rejected is that one Smt. Shivrani came to be recorded as the tenure holder of the land in dispute under a will executed by one Komil. Her name was mutated on 1.6.1984. Against the mutation of her name an appeal came to be filed which was allowed setting aside the mutation order and a revision filed by Shivrani also came to be dismissed on 28.5.85. Having failed before the mutation authorities Smt. Shivrani filed an original suit under Section 229-B of the U.P.Z.A. and L.R. Act for a declaration in her favour in respect to the title of the land. The suit came to be dismissed on 10.12.1987. She filed a First Appeal against the same before the learned Commissioner which was dismissed on 29.4.1988 whereupon she invoked the second appellate jurisdiction of the Board by filing an appeal on 1.7.1988.
(3.) THE defendant in the suit Balla who was a respondent in the Second Appeal executed a sale deed on 3.11.1989 in favour of the present petitioner and his brother the respondent no.8 herein.;