K.P.Singh, J. - (1.) This writ petition arises out of a suit under Section 229-B of the U.P.Z.A. and L.R. Act.
(2.) The petitioner had claimed co-tenancy right on the allegations that the opposite party No. 2 got his name recorded over the disputed land taking undue advantage of the minority of the plaintiff and had also fraudulently obtained the entry during the consolidation operation, hence the suit for declaration of the plaintiff's titled.
(3.) The contesting opposite party No. 2 in the present writ petition had the claim of the petitioner on the allegations that the petitioner was not son of Mewa Ram and that the suit was barred by Section 49 of the U.P. Consolidation of Holdings Act and various other pleas were taken.;