- (1.) Heard Shri Govind Krishna, learned counsel for the petitioner, Shri Manoj Kumar Yadav for the Land Management Committee, respondent no. 2 and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of two suits under Section 229B of the U.P.Z.A. & L.R. Act and is directed against two orders allowing the restoration applications filed on behalf of Land Management Committee, whereby judgments and decrees in favour of the petitioner in the two suit have been set aside.
(3.) It appears that the petitioner filed two separate suits. The first suit, being suit no. 11, was with regard to plot no. 1 (1) area 0.2790 kari situated in Village Sahabuddin, Pargana, Tehsil and District Ghazipur. This suit was decreed on 29.06.1987 directing that the plaintiff be recorded as bhumidhar with non transferable rights over the plot in question. It would be relevant to note that this land was recorded as a pokhri in 1356 fasli.;