S.K.Singh, J. - (1.) Heard Sri C.S. Srivastava, learned Advocate in support of petition and Sri Tribeni Shanker, learned Advocate who appeared for the respondents.
(2.) On brief notice of the facts, writ petition is to be disposed of.
(3.) Challenge is to the judgment of Board of Revenue by which Second Appeal filed by plaintiff-respondent was allowed and the judgment and decree passed by Trial Court was restored. Facts and arguments both being summarised and therefore, argument of both sides and the facts separately are not required to be noticed.;