Arun Tandon, J. - (1.) Heard Sri V.B. Upadhyaya, Senior Advocate, assisted by Sri Ritvik Upadhya, counsel for the revisionist.
(2.) Revisionist, Hindalco Industries Limited is a Private Limited Company, duly incorporated under the provisions of the Companies Act, filed Original Suit No. 19 of 2000 in the Court of Civil Judge (Senior Division), Sonebhadra for the following the relief: JUDGEMENT_12_ADJ2_2010Image1.jpg
(3.) In the plaint it was stated that the plaintiff has been served with recovery certificates on 12.2.2000 and 16.2.2000 under the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as U.P.Z.A. & L.R. Act) with a notice that the money demanded be deposited, failing which the property of the plaintiff would be attached and sold for recovery of the said amount.;