- (1.) Heard Sri Triveni Shanker and Sri Tripathi B.G. Bhai, learned counsel for the petitioners and Sri Manzarul Islam for the respondents.
(2.) The writ petition arises out of a suit for declaration and eviction under Section 229-B / 209 of the U.P. Zamindari Abolition and Land Reforms Act filed by the petitioners and seeks quashing of the order passed by the Second Appellate Court namely, the Board of Revenue on 25.08.2015.
(3.) The aforesaid suit was filed by the petitioners predecessor-in-interest on the ground that the land in question belonged to one Ram Sagar and consists of three plots 221/0-03, 252/0-05 and 320/2-005 having a total area of 3.483 acres. On the death of Ram Sagar, his widow Parvati was mutated over the land in question. It is admitted case of the parties that Ram Sagar had three daughters. One of the daughters namely Sheetala was a widow and started residing with her mother. It is alleged that in a Civil Suit decided on the basis of a compromise, the name of Parvati was expunged and it same was recorded in the name of Sheetala alone.;