ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Ashok Kumar Singh, learned counsel for the petitioner and Shri H.N. Singh, learned Senior Advocate for the contesting respondents 4 to 7.
(2.) The instant writ petition arises out of a suit for declaration under Section 229B of the U.P. Zamindari Abolition and Land Reforms Act, filed by the petitioner and one Nizamuddin Ujjma, the petitioner in writ petition no. 18240 of 2011.
(3.) This suit was filed with regard to plot no. 18 area 9-3-3 situated in Village Salikpur, Pargana and Tehsil Bhadohi, District Sant Ravidas Nagar.;