S.K.Singh, J. - (1.) Challenge in this petition is the judgment of the Board of Revenue, Additional Commissioner and that of the Assistant Collector which have been passed in the matter of preparation of final decree pursuant to the judgment and decree under section 176 of U.P.Z.A. and L.R. Act. This matter has come to this Court by nomination from Hon'ble the Chief Justice.
(2.) As the pleadings are complete, as insisted by learned Counsel for the parties, matter is being finally heard and decided.
(3.) The submission of learned Counsel for the petitioner is that kurra which has been approved by the Trial Court is without any adequate opportunity to the petitioners. It is submitted that there was no consent of the petitioners and as kurra submitted by Lekhpal was totally unbalanced, petitioners' claim in this respect was liable to be considered. Submission is that as admittedly, petitioners have not given any consent and they could not get reasonable opportunity to place their version, the orders impugned need interference.;