- (1.) Heard counsel for the petitioner and Standing Counsel on behalf of the respondent. Nobody is present on behalf of the private respondents.
(2.) Petitioner's father had filed Original Suit No. 219 of 1982, Tamai v. Smt. Prabhawati and others, only with one relief i.e. cancellation of the registered sale-deed.
(3.) In the said suit written statement was filed on behalf of the defendant and it was contended that the suit as filed was not maintainable in view of the bar contained in Section 331 of the U.P.Z.A. and L.R. Act.;