- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) The petitioner claims to be owner of plot no.178, situate in Mohalla Sahodarpur, Post Makandruganj, Tehsil Sadar, District Pratapgarh.
(3.) It appears that a suit under Section 176 of UPZA and LR Act has been instituted by respondents no.10 and 11 against the respondents no.4 to 9. In the said suit, after calling for report, the competent court has passed the preliminary decree.;