SANJEEDA Vs. DEPUTY DIRECTOR OF CONSOLIDATION/COLLECTOR

JUDGEMENT

(1.) THE writ petition has been filed for quashing the following impugned orders :

(2.) BEFORE dealing the matter in detail, it would be proper to understand the pedigree of Dasaudi who is the ancestor of the parties and whose property/land in dispute is being claimed over by his heirs/parties and for the settlement of the same, they have come before this Court. The pedigree of Dasaudi in the form of a diagram is given below :

(3.) IT is not in dispute that the land was belonging to Dasaudi who had two sons i.e. Gulam Shabir and Gulam Mustafa. Both have died. Gulam Mustafa had two sons namely, Md. Imam and Bhura. They have also died. Bhura died issueless but Md. Imam has one son named Md. Yunus (respondent no. 2) who is alive and hence, the only legal heir of Gulam Mustafa. Gulam Shabir, the other son of Dasaudi had four sons namely, Abdul Khalik, Md. Arif, Abdul Rehman and Moti. Abdul Khalik had four sons namely, Abdul Mallik, Ikhlakh, Phurkan and Irfan. The petitioner i.e. Smt. Sanjeeda is the widow of late Ikhlakh.