SANTOSH KUMARI Vs. BRIJ KUSHORE

JUDGEMENT

(1.) Heard Sri G. D. Srlvastava. learned senior counsel appearing for the revisionist and Sri Rahul Sripat, learned counsel appearing for the opposite party.

(2.) A land acquisition reference under Section 30 of the Land Acquisition Act (being Land Acquisition Reference No. 41 of 1996) was made by the Additional Collector. Greater Noida. Ghazlabad. which was pending for decision before Xth Additional District Judge. Ghazlabad. The owner of the land Is said to have died on 25.10.1997. Thereafter an application for substituting heirs and legal representatives was moved by Manoj Kumar and Smt. San tosh Jalan stating that there is no other heir of the deceased. Objections were filed on behalf of Smt. Santosh Kumari the present revisionist who stated that Brij Kishore Jalan died leaving behind sons and three daughters, namely Renu Agarwal, Meenu Agarwal and Parul Agarwal. The Reference Court allowed the application for substitution and permitted Manoj Kumar and Smt. Santosh Kumari Jalan to be substituted as heirs and legal representatives of Brij Kishore.

(3.) This order of the reference court dated 31.7.1999 is challenged in this revision.