Anjani Kumar Mishra, J. - (1.) Heard Sri A.K. Singh, learned Counsel for the petitioner, Sri A.K. Tripathi, learned Counsel for respondent No. 6, Sri R.B. Yadav, learned Counsel for the Gaon Sabha and learned Standing Counsel for the State respondents. The petitioner has sought quashing of orders dated 30.6.2015 passed by the respondent No. 2, Sub -Divisional Officer, Gyanpur, Bhadohi, District Sant Ravi Das Nagar and the order dated 11.8.2015 passed by the respondent No. 1, the Board of Revenue.
(2.) The facts of the case briefly stated are that the petitioners filed a suit under Sec. 229 -B seeking to be declared Bhumidhar of plot No. 87/1 of village Jamunipur, Vaad Farros, Tehsil Bhadohi, District Sant Ravi Das Nagar.
(3.) The suit was decreed on 27.8.1994 declaring the petitioners to be Bhumidhar with non -transferable rights. This order was recalled on a recall application filed by the Gaon Sabha vide order dated 27.8.1994. Against this order, petitioners filed a revision and the matter was referred to the Board of Revenue. The Board of Revenue by order dated 15.5.1995 set aside the order passed on the recall application of the Gaon Sabha and remanded the matter for fresh consideration of the recall application.;