Janardan Sahai, J. - (1.) A suit under Section 229B of the U.P.Zamindari Abolition & Land Reforms was filed by the petitioners, which was dismissed by the trial court. The petitioners preferred an appeal, which was allowed by the Addl. Commissioner (Judicial), Allahabad Division, Allahabad on 14.8.03. Against that order the respondents 6 and 7 filed a second appeal in the Board of Revenue. The Board of Revenue has allowed the appeal by its impugned order dated 14.3.05.
(2.) The case of the plaintiffs petitioners that they have matured their title by adverse possession was not accepted by the trial court but the Addl. Commissioner has reversed the decree and found the plaintiffs' possession proved. The Board of Revenue has found that the petitioners have not been able to prove their title by adverse possession.
(3.) I have heard Sri H.S. Misra counsel for the petitioners and Sri G.S. Srivastva counsel for respondent no.6. Respondent no.7 did not appear despite service of notice.;