R.H. Zaidi, J. - (1.) Heard counsel for the petitioners and also perused the record.
(2.) Present petition arises out of the proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act and is directed against the orders passed by the Courts below dated 27.1.2001 and 26.3.2000.
(3.) It appears that Patta of the land in dispute was granted in favour of the petitioners by the Land Management Committee of the Gram Sabha in the year 1999. Thereafter an objection was filed.;