S.D. Agarwala, J. - (1.) This is a petition Under Article 226 of the Constitution of India arising out of proceedings under the U.P. Act XIII of 1972. This petition was filed on eth August, 1986. Respondent No. 3 was present in court. He accepted the notice of this petition as .veil as on behalf of Respondent No. 4. Now counter and rejoinder affidavits have been filed.
(2.) I have heard the learned Counsel for the parties.
(3.) The Petitioner was in judicial service of this State. He took the property in dispute on rent in the year 1966. Thereafter he was transferred to various places and ultimately he retired as District Judge and now he is residing at Jhansi.;