VINOD KUMAR RAJBHAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) It appears that on an application filed under Section 33/39 of the U.P. Land Revenue Act, an order was passed by the Up Ziladhikari on 25.2.1997 directing for deleting the name of Bal Roop son of Dharm Dev against Khata No.151 plot No.1 area 3-3-6 and for recording the names of Shiv Lochan and Shiv Govind both sons of Sarjoo.

(3.) Petitioner on 17.1.2008 applied for recall of the above order on the ground that he has acquired rights in the land in dispute on the basis of a registered Will alleged to have been executed and left behind by Bal Roop. The said application has been rejected and the petitioner's revision has also been dismissed.