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The case involves a contested sq ft land parcel in Village Hardoi Uttar Pradesh with Brij Narayan Shukla asserting ownership via a sale deed from the former Zamindar The defendants
...claiming possession since argued that they acquired ownership through adverse possession after a private partition Initially favoring the plaintiff the Trial Court's decision was overturned by the High Court which dismissed the case as time-barred leading to an appeal to the Supreme Court
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