SANJAY KUMAR TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents 1, 2, 3 and 7.

(2.) The petitioner has assailed the orders dtd. 10/4/2019 and 26/10/2012 passed by Sub-Divisional Officer, Barhaj, Deoria in Case No. 6, under Sec. 13 (3) of the Registration of Births and Deaths Act, 1969.

(3.) Arising out of a property dispute, the petitioner and the private respondents 4 to 6 are in conflict with regard to the date of death of one Jagat Narayan son of Dhanushdhari. According to the petitioner, he died in the year 1970 whereas according to the private respondents he died on 29/8/1971.