- (1.) Heard Sri S.P. Dubey, learned counsel for petitioner, learned State counsel on behalf of respondent No. 1 & 3, Sri J.P. Maurya, learned counsel for respondent Nos. 4 to 7 and perused the record.
(2.) Facts in brief of the present case are that respondent No. 4/Pawan Kumar has filed a declaratory suit under Section 229-B of the U.P.Z.A. & L.R. Act, 1950 (hereinafter referred to as the Act) s Suit No. 255/208(03-04) before respondent No. 3, the same was decreed by judgment and decree dated 10.02.2005, the petitioner on 16.08.2009 moved an application under Order 9, Rule 13 read with Section 151 CPC for recall of the said order, rejected vide order dated 04.02.2006. Aggrieved by the above said facts, petitioner filed first appeal No. 391A/2005-06 which was dismissed by judgment and decree dated 31.12.2001, accordingly, for redressal of his grievances petitioner filed Second Appeal No. 11 of 2011 (Gandhi Sahkari Awas Samiti v. Sarvan Kumar) before Board of Revenue, Allahabad, the same was dismissed by order dated 01.09.2015.
(3.) Lastly by means of the present writ petition, the petitioner approached this Court for redressal of his grievances.;