S.N.Srivastava, J. - (1.) Heard learned counsel for petitioners.
(2.) A Suit instituted by petitioners under Section 229-B of U.P.Z.A. and L.R. Act was decreed ex parte. Application for restoration against the ex parte decree filed by defendant- respondent was rejected by trial court, but was allowed by appellate court. The order allowing the appeal and restoration application is impugned in the present writ petition.
(3.) Learned counsel for petitioners urged that the appeal was not maintainable under U.P. Zamindari Abolition and Land Reforms Act and an order allowing restoration application in appeal is unsustainable in law. Impugned order is liable to be quashed.;