ANIL KUMAR,J. - (1.) Heard Sri G.C. Sinha, learned counsel for petitioner, learned State counsel and perused the record.
(2.) None present on behalf of contesting respondents.
(3.) Facts as submitted by Sri G.C. Sinha, learned counsel for petitioner, in brief, are that petitioner-plaintiff filed a suit for permanent injunction and possession, registered as Civil Suit No. 494/98 in the court of Civil Judge (Jr. Div.), Tanda, Pratapgarh later on transferred to the court of 4th Additional Civil Judge, (Jr. Div.), Pratapgarh.;