K. P. Singh, J. - (1.) :-
(2.) BY means of this writ petition the petitioners have prayed for quashing the judgments of the revenue courts in proceedings under Rule 115-C of the UP ZA and LR Act. Brief facts giving rise to the present writ petition are that at the instance of the Gaon Sabha proceedings under Rule 115-C of the UP ZA and LR Act were initiated against the defendant-petitioners. The defendant-petitioners had claimed Sirdari right in the disputed land on the basis of their long possession from before the date of vesting. The Trial Court through its order dated 15-5-68 held that the defendants' possession started from the year 1371 Fasli, hence the trial court ordered ejectment of the petitioners and also fixed damages in respect of the disputed land.
(3.) AGGRIEVED by the judgment of the trial court the petitioners preferred a revision petition which was recommended to be allowed by the first revisional court through its order dated 27-5-1970. Thereafter the Board of Revenue agreed with the order of the Commissioner and modified the quantum of damages suggested by the first revenue court. Thereafter a restoration application was moved by the petitioners which has also been dismissed by the Board of Revenue through its order dated 19-8-77. The main grievance of the learned counsel for the petitioners before me is that the Board of Revenue while deciding the revision petition did not hear the petitioners hence the impugned orders are in violation of the principles of natural justice and should be quashed.;