Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioners. None has appeared on behalf of the respondents.
(2.) This writ petition arises out of a suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act, filed by the contesting respondents for being declared Bhumidhars with non transferable rights over plot Nos. 65 and 116 of village Semra Chak Faiz, Pargana and District Ghazipur on the ground that these plots have been allotted to them by the Gaon Sabha on 16.03.1968.
(3.) A written statement was filed on behalf of the State of U.P. alleging that the land allotted to the respondent was land of public utility, covered by Section 132 of the U.P. Zamindari Abolition and Land Reforms Act; his mutation application had been dismissed; the suit was barred by Section 49 of the U.P. Consolidation of Holdings Act.;