JAKU POOJARTHY Vs. MADANA KUMARI

JUDGEMENT

(1.) PETITIONERS have sought for quashing the order dated 18.6.2003 issued by the 3rd respondent at Annexure-A and for such other relief.

(2.) LEARNED counsel for the petitioners submit that the property in dispute is a joint family property and earlier Mr.Babu Poojary was the head of the family. The petitioners' father is the brother of the original applicant. Out of 8 1/2 guntas of land, 1 acre was granted in favour of the petitioners' father in the joint family partition. Now the claim of the petitioners is on 2 acres 6 cents of land which is said to be uncultivable.

(3.) HEARD the learned counsel for the petitioners, the learned Government Pleader for the respondents 3 and 4 and the learned counsel for other respondents.