NAZAR SINGH Vs. MUKHTIYAR SINGH

JUDGEMENT

(1.) HEARD Sri Dharam Veer, Senior Advocate, learned counsel for the petitioner and Sri M.C. Pande, learned counsel for the respondent.

(2.) BY means of present writ petition the petitioner has prayed for quashing of the orders passed by the courts below.

(3.) BRIEFLY stated the facts of the case are that in mutation case no. 30/ 1981 of 1994 -95 order was passed on 29 -12 -1994. The petitioner has moved an application under Section 201 of the Land Revenue Act and the exparte order was set aside on 18 -2 -1994. The petitioner thereafter has filed a suit under Section 229 -6 / 176 of the U.P. Z.A. and L.R. Act before the S.D.O./ Assistant Collector 1st Class, Kashipur on 7th September 1995 for declaring him as the co -sharer of 1/7th share and also for establishing his separate Khata by holding the will as null and void document.