Sangeeta Chandra,J. - (1.) Heard learned counsel for the petitioners, Sri Mohan Singh, learned counsel appearing on behalf of the Gaon Sabha and Sri Raj Baksh Singh, learned standing Counsel.
(2.) No notice is being issued to the private respondents at this stage, as the order proposed to be passed shall not affect the interest of the private respondent as they shall be heard by the Board of Revenue on substantial question of law, if any framed by it.
(3.) This petition has been filed challenging the order dated 17.07.2019 passed by the Board of Revenue in Second Appeal No.1320 of 2019, computerized case No.R20191714001320 (Shailendra Kumar and another Vs. Commissioner Basti Mandal, Basti and others) filed under Section 331 of U.P.Z.A. and L.R. Act.;