Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner filed suit No. 188 of 1982 in the Court of Munsif, Etah with the allegations that the plaintiff-petitioner is the owner and bhumidhar of the land in dispute. It was alleged in the plaint that defendant Nos. 1 to 4 and defendant Nos. 5 to 8 in collusion with each other got one fictitious sale deed executed on 17.10.1981 by some fictitious lady showing herself as Smt. Mangli. The petitioner denied execution of the sale deed in favour of the defendants and the main relief claimed in the plaint was for cancellation of the sale deed. The reliefs claimed by the petitioner were as under : "According to relief 'A' the plaintiff-petitioner prayed that the sale deed dated 17.10.1981 which is said to have been executed by the plaintiff petitioner may be cancelled and its intimation may be sent to the office of the Registrar. The plaintiff-petitioner claimed this relief as the main relief. The plaintiff-petitioner also prayed in relief 'C' that any other such relief may be granted in her favour which may be beneficial to her against the defendants 1 to 8."
(3.) The defendants filed their written statements inter alia, stating that the civil court had no jurisdiction to try the suit and it was barred by Section 331 of the U. P. Zamindari Abolition and Land Reforms Act.;