JAMIL Vs. ADDITIONAL COMMISSIONER MEERUT

JUDGEMENT

(1.) Heard Sri Girja Shankar Srivastava, learned counsel for the petitioner and learned Standing Counsel for respondents No.1 to 3. List has been revised but no one is present on behalf of private respondents though names of many counsels appear in the cause list.

(2.) This writ petition has been filed assailing the orders dtd. 22/12/1999 and 22/5/2000 passed by respondents no.2 and 1 respectively in Appeal under Sec. 210 of the U.P. Land Revenue Act, 1901 (hereinafter called as "Act of 1901") and Revision under Sec. 219 of the Act of 1901.

(3.) The short controversy engaging attention of the Court is as to whether respondent No.7 Smt. Amna, who is alleged to be the step mother of deceased Taj Mohammad is entitled to succeed to the agricultural land left by Taj Mohammad who died issuless under the provision of Sec. 171 of U.P. Zamindari Abolition and Land Reforms Act, 1951 (hereinafter called as "Act of 1950").