SHRI NARAYAN SHUKLA, J. - (1.) HEARD Mr.S.K.Mehratora, learned counsel for the petitioner, as well as Mr.R.R.Upadhyay, learned counsel for the respondents.
(2.) THROUGH the instant writ petition the petitioner has sought the following reliefs:- (i)issue a writ of certiorari quashing the judgment and decree dated 18.6.82 vide annexure No.4 passed by the Assistant Sub Divisional Officer, Amethi, District Sultanpur, and the judgment and decree dated 29.3.85, passed by the Assistant Commissioner, Faizabad Division, Faizabad, vide annexure No.5 and the judgment and decree dated 24.8.93 vide annexure No.6 passed by the Board of Revenue, U.P. at Allahabad. (ii)issue any other writ, order or direction as may seem to be just and proper in the circumstances of the case. (iii) award costs of this petition. (iv) waive statutory notice as the matter is urgent. The dispute relates to plot Nos.1647, 1630, 1677, 1679, 1712, 1508/2035 and 1678/2079 of village Teeker Mafi, Pargana and Tehsil Amethi, district Sultanpur, recorded in the name of Maharaj Deen, opposite party No.4.
(3.) THE pedigree of the family is reproduced hereunder, as it would be convenient to determine the point involved in the matter:- Pancham Sheetal Parauti Smt.Munni Bhagwandeen Ori Ram Avtar (daughter) (DIL) (DIL) / / / Ram Buksh(son) Smt.Bachchi Smt.Murha / (daughter) Maharaj Deen (Petitioner) (Opp.Party No.4.) 4. The facts as set out by the petitioner, of the case, are that the petitioner being member of the family claims her right over the property in dispute, claiming the same as ancestral property by way of suit filed under Section 229-B of the U.P.Zamindari Abolition and Land Reforms Act (in short Zamindari Abolition Act). The petitioner submitted that the disputed plot No.1647, measuring 2 bighas, 7 biswa, 10 biswansi continued to be in the nature of grove from the second settlement i.e. 1301 Fasali. In the First settlement, it was a part of Plot No.1413, being recorded as Parti and Usar (Banjar).;