DEVENDRA KUMAR UPADHYAYA, J. - (1.) Heard Sri Manish Kumar, learned counsel for the petitioner, learned Standing Counsel representing the Staterespondents and Sri Sanjay Tripathi, learned counsel representing the respondent No.4.
(2.) This petition filed under Article226of the Constitution of India challenges two orders; the first order under challenge is the order dated 30.08.2018, passed by the court of Atirikta Adhikari (First), Faizabad (hereinafter referred to as 'trial court'), whereby he has allowed the application dated 03.03.2017 filed by the respondent no.4 under section151of the Code of Civil Procedure (hereinafter referred to as 'CPC') and set aside the judgment and order dated 10.03.2016, whereby the suit filed by the petitioner under section 229-B of the U.P. Zamindari Abolition and Land Reforms Act (herein referred to as 'U.P. Z.A and L.R. Act') was decreed. By the said order the learned trial court has restored the suit.
(3.) The other order, which has been assailed in these proceedings, has been passed on 18.09.2018, by the Board of Revenue, whereby the revision petition filed by the petitioner challenging the order dated 30.08.2018, has been dismissed.;