SRIDHAR AWASTHI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Anand Dubey, learned counsel for the petitioner, learned Standing Counsel for the Staterespondents and Shri Pahupati Nath Dwivedi, learned counsel for the respondent no.5 and Shri Dilip Kumar Pandey, learned counsel appearing for the respondent no.6. Under challenge is the order dtd. 30/7/2022 passed by the Additional Commissioner, Lucknow Division whereby the application for review/recall was rejected and the order dtd. 12/7/2021 has been affirmed which is also under challenge as well as the order dtd. 7/11/2007 passed by the respondent no.3.

(2.) The dispute between the petitioner and the private respondent no.5 is in respect of the property, situate in village Pursaini, Pargana and Tehsil Mohanlalganj, District Lucknow which was recorded in the name of Shitla Prasad. Upon the death of Shitla Prasad his property comprising of Khata Nos.59, 523 and 679 came to be recorded in the name of his wife Ram Kishori and daughter-in-law Kalawati.

(3.) One of the daughters of Ram Kishori, namely, Meena Kumari moved an application before the Tehsildar Mohanlalganj for mutation of her name in place of deceased mother on the basis of Will said to have been executed by Ram Kishori dtd. 5/7/1990.