BASSAN SINGH Vs. SANTOKH SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties. By means of this petition, the petitioners have sought following reliefs:-

(2.) This writ petition has arisen out of the mutation proceedings in case No. 30/122 of 1999-2000 under Section 34 of U.P. Land Revenue Act, which are summary in nature.

(3.) Having heard learned counsel for the petitioners, this Court is of the view that petitioners have an alternative remedy to file a suit for mutation as per provision of Section 40 A of the U.P. Land Revenue Act, 1901 which reads as under:-