Sudhir Narain, J. - (1.) Heard Shri S. C. Verma learned Counsel for the petitioner and Shri S. D. Pathak, learned Counsel for the contesting respondents.
(2.) The petitioner seeks a writ of certiorari for quashing the order dated 15th August 1996 passed by the Board of Revenue allowing the second appeal and dismissing the suit of else petitioner.
(3.) The petitioner filed Suit No. 188/257 under Sections 229-B/209 of U. P. Zamindari Abolition and Land Reforms Act, 1950 (in short referred to as the Act) for declaration of Bhumidhari right in respect of disputed plot. She relied upon following pedigree :;