MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioners; the learned Standing Counsel for the respondents 1 to 4; Sri Kshitij Shailendra for the respondents 5 and 6; and perused the record.
(2.) The present petition challenges an order dated 04.07.2017 passed by the Board of Revenue in Revision No. 69/2017 and 2548/14-15/L.R./2016, under Section 219 of the Land Revenue Act. In addition to above, the petitioners have also challenged the order dated 25.04.1992 passed in Case Nos. 12419 and 10768 under Section 54(6) of the U.P. Land Revenue Act (in short the L.R. Act).
(3.) It appears that the petitioners had set up a claim on the basis of a sale deed dated 08.12.1964 executed by Ram Lakhan and others in favour of the predecessor-in-interest of the petitioner, namely, Uma Shanker.;