Anjani Kumar Mishra, J. - (1.) Heard Sri R.C. Upadhyay, learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Sri Govind Krishna & Sudhakar Pandey, who have appeared for the respondent No.2, the contesting respondent.
(2.) Although, there is yet another private respondent, namely, respondent no.3. However, this writ petition is being decided without issuing notices to the said respondents because it appears to have been upgraded to the respondent no.2.
(3.) The petition arises out of a suit for declaration, under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act filed by the respondent.;