- (1.) Heard Shri H.R. Mishra, learned Senior Counsel for the petitioner and Shri Anil Kumar Aditya, counsel for the respondent no. 5.
(2.) This writ petition seeks a writ of certiorari for quashing the order dated 10.07.2015 whereby an amendment application filed by the petitioners has been rejected as also the order dated 17.12.2015 whereby the revision challenging, the order rejecting the amendment application has been dismissed by the Board of Revenue.
(3.) The facts of the case briefly stated are that the petitioners the sons of Dwarika filed a suit no. 657 of 1976 under Section 229-B/ 176 of the UP Zamindari Abolition & Land Reforms Act. The plaint case was that one Falai had two sons namely, Dasai and Dwarika, who comprised a joint family and land in suit was purchased from joint family funds. Dasai and Dwarika remained in joint possession; and on the death of Dasai, his son alone was wrongly recorded over the land and hence the suit. This suit was decreed ex parte on 24.01.1997.;