MANOJ KUMAR GUPTA,J. - (1.) Heard Sri U.N. Sharma, learned senior counsel assisted by Sri Jitendra Kumar for the petitioner and Sri M.D. Singh 'Shekhar', learned senior counsel assisted by Sri Praveen Kumar Singh for the respondents.
(2.) The order dated 25.9.2017 passed by the Civil Judge (Sr.Div.), Ghazipur in Original Suit No. 449/2015 refusing to reject the plaint as well as the order of Revisional Court dated 12.2.2018 in Civil Revision No. 192/2017 dismissing the revision and upholding the order of the trial Court are under challenge in the instant petition filed under Article 227 of the Constitution.
(3.) Counsel for the petitioner contended that the suit is barred by section 10 CPC and the Court below erred in not rejecting the plaint. It is further submitted that the second relief which is regarding possession is also barred by limitation. The third submission is that the suit is barred by Section 242 of the U.P. Tenancy Act, 1939.;