Sunita Agarwal, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel. Sri Manoj Kumar Yadav, learned counsel on behalf of respondent/Gaon Sabha is present.
(2.) The order of remittal passed by the Second Appellate Court dated 23.10.2017 in Second Appeal No. 1345 of 2015 (Smt. Vidyawati Devi vs. Manju Devi) under Section 331 of the U.P.Z.A.&L.R. Act is under challenge in the present writ petition on the ground that no substantial question of law has been framed by the Second Appellate Court while allowing the Second appeal.
(3.) It is contended that the question framed by the Second Appellate Court as indicated in the order impugned is a question which pertains to an error of law in passing the judgment and decree by the First Appellate Court. But it cannot be said to be a substantial question of law inasmuch as the said question did not arise on the dispute raised by the parties at all.;