GOPAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mrs. Durga Tiwari learned counsel for the petitioners and Sri N.K. Singh for the contesting respondents.

(2.) This petition arises out of proceedings in relation to entries made in a Register maintained under the Uttar Pradesh Panchayat Raj (Maintenance of Family Registers) Rules, 1970.

(3.) The dispute relates to the date of death of one Balli. The petitioner claims his holding and property on the basis of an unregistered will contending that Balli was the uncle of the petitioner who executed an unregistered will on 15.6.1985 in his favour. Balli, according to the petitioner, died on 14th July, 1985 whereafter he got his names mutated in the revenue record.