Ashok Bhushan, J. - (1.) Heard Counsel for the petitioners.
(2.) By this writ petition, the petitioners have prayed for quashing the order dated 30th April, 2001 passed by Board of Revenue and the orders dated 17-11-1989 and 24-10-1985.
(3.) A suit was filed by the petitioners under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act for declaration of their right with regard to land. The case of the petitioners was based on adverse possession. The trial Court dismissed the suit holding that the plaintiffs have failed to prove their possession. It has further been held that entries in favour of the petitioners were not in accordance with the procedure prescribed in the rules. An appeal was filed by the petitioners, which was dismissed. The petitioners have come up in the writ petition challenging the aforesaid orders.;