Sudhir Narain, J. - (1.) This writ petition is directed against the order of the Board of Revenue, Respondent No. 1, dated 26-3-1997, allowing the appeal filed by the contesting respondents and dismissing the suit filed any the petitioners dismissing the suit filed by the petitioners.
(2.) The petitioners filed suit under Section 229-B for declaration that they are Bhumidhars of the land in dispute on the allegation that the name of Baul was wrongly recorded in the revenue records. He had no right and title to the property in dispute. In the suit Pancham Lal and Jeet Lal were impleaded as defendants.
(3.) A written statement was purported to have been filed on behalf of Pancham Lal and Jeet Lal admitting the claim of the plaintiffs. The written statement was filed on behalf of the State of U.P. stating that the admission amounts to transfer of the property. Baul had right over the property in suit The trial Court had framed issues in the suit on 16-3-1990. Jeet Lal one of the defendants filed an application on 17-11-1992 stating that he never filed written statement admitting the claim of the plaintiffs and he may be granted time to file written statement. The application was allowed but he did not file the written statement within the time granted by the Court.;