S.K.SINGH, J. - (1.) HEARD Sri Diwakar Rai Sharma, learned Advocate in support of this writ petition.
(2.) WRIT petition is of the year 1991. Pleadings are complete and thus as submit­ted by both sides that writ petition be fi­nally decided, writ petition has been heard and is being decided. For disposal of the matter, the facts in brief will suffice.
(3.) SUIT was filed by the plaintiff-respondent for declaration of rights on the basis of adverse possession. Trial Court decreed the suit. Appeal filed by the de­fendant was allowed and suit was dismissed. Second appeal filed by the plaintiff was allowed and judgment of the Trial Court was restored and thus to challenge the order passed by the Boara of Revenue this writ petition.;