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Allahabad High Court

Hon'ble Judge(s): Anjani Kumar Mishra , J

U.P. Zamindari Abolition and Land Reforms Act (1 of 1951) , S.229B— Declaratory suit - Plaintiff claiming to be an asami of holding or part thereof - On ground of adverse possession - Failure in making entries in accordance with provision contained in Land Records Manual - Plaintiff has to specifically aver date wherefrom his possession was open and hostile and it continued as such for continuous period required for perfecting rights, - Failure in proving such period of possession - Decree in favor of defendants, proper and cannot be interfered.