S.K.Singh, J. - (1.) Heard Sri Agnihotri, learned Advocate in support of this petition. Sri Faujdar Rai, learned Advocate and Sri W.H. Khan, learned Advocate have been heard on behalf of respondents.
(2.) Challenge in this petition is the judgment of Board of Revenue by which, appeal filed by plaintiff-petitioner was allowed in part and the suit filed by plaintiff in respect to village Taura was decreed but in respect to village Bhagwara was dismissed.
(3.) As there is no dispute about certain facts, on brief notice, writ petition can be conveniently disposed of.;