Anjani Kumar Mishra, J. - (1.) Heard Shri A.C. Tiwari, for the appellant and Shri Manas Bhargava for the plaintiff/respondent no. 1.
(2.) This First Appeal From Order arises out of a suit for injunction filed by the plaintiff/respondent being suit no. 97 of 2015. In this suit issue no. 8 was framed as to whether the suit was barred by Section 331 of the U.P. Zamindari Abolition and Land Reforms Act.
(3.) The trial Court finding that the case involved a declaration of the plaintiff's title in the land in question, which was admittedly agricultural land, dismissed the suit holding it to be barred by Section 331 of the U.P. Zamindari Abolition and Land Reforms Act.;