- (1.) Heard Shri O.P. Singh, learned Senior Advocate for the petitioners and Shri D.B. Mukherjee counsel for the contesting respondents.
(2.) This writ petition arises out of proceedings under Section 34 of the UP Land Revenue Act and seeks quashing of an order passed by the Board of Revenue, Lucknow on 04.12.2014 whereby, directions have been issued for deciding a restoration application dated 16.06.2004 filed on behalf of the petitioners, afresh.
(3.) The case of the petitioners is that as many as five separate sale-deeds were executed by the erst while Secretary of Teachers Housing Cooperative Society Ltd. Kanpur in favour of the petitioners. These sale-deeds were of separate plots carved out of plot no. 832 situated in Daheli-Sujanpur, Kanpur Nagar. It is stated that total area which was the subject matter of the aforesaid sale-deeds is 1600 sq. yard.;