S.N.Srivastava, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) By the impugned judgments suit for declaration filed by plaintiffs under Section 229-B of the U.P.Z.A & L.R. Act with regard to Plot No. 422/17 was decreed by all the courts below.
(3.) Learned counsel for the petitioners urged that the judgments of the courts below were passed against the law and are unsustainable in law. He further urged that the findings of the courts below on the question of fraud and obtaining sale deed by setting up and imposter as well as the death of Chet Ram in the year 1984 are perverse and cannot be sustained in law. He further urged that according to plaint allegation that while obtaining sale deed fraud was committed as such the documents is voidable and only the Civil court can cancel the sale deed. Revenue court is incompetent to declare Plaintiffs as Bhumidhars ignoring the sale deed. He prayed for quashing of three impugned orders passed by the authorities below.;