DHARAMVEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners by means of the instant writ petition is assailing the order dated 31 March 2017, passed by the Board of Revenue, U.P. Circuit Court, Meerut (Smt. Jagriti and others v. Dharamveer and others), whereby, the order of the appellate court remanding the matter to the court below has been reversed and the order, passed by the Tehsildar and Sub-Divisional Magistrate has been affirmed.

(3.) The matter arises from proceedings under Section 34 of U.P. Land Revenue Act, 1901. One Trilok Chandra, of whom, the respondent nos. 5 to 8 are legal heirs, purchased the disputed property on 14 March 1990 from Sukkhan and other co-sharers, namely, Sarvari Hari Singh, Harnam and Ramveer in respect of Arazi No. 65 ad-measuring 1 Bigha. The petitioner nos. 1 to 6, are legal heirs of Harnam Singh, however, other legal heirs of the co-sharers are proforma respondents being respondent nos. 9, 10 and 11.