RAM AJOR Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard, Sri Awadesh Kumar Yadav, learned Counsel for the petitioners, Sri Anshul Nigam, learned Standing Counsel for the State-respondent Nos. 1 and 3 and Sri Amrendra Pratap Singh, learned Counsel for the respondent No. 2.

(2.) With the consent of the learned counsel for the parties, this Court proceeds to finally decide the present Writ Petition at the admission stage itself.

(3.) The relevant facts in brief, as narrated by the petitioners in the writ petition, are that the petitioners and respondent No. 2 belong to the same family and the dispute is in respect of a property that belonged to Late Shiv Gulam, who was the ancestor of the petitioners and the respondent No. 2.