ROOP SINGH Vs. DISTRICT MAGISTRATE BULANDSHAHAR

JUDGEMENT

(1.) HEARD Seema Shukla, for the petitioners and Sri R. B. Pal, for the contesting respondents.

(2.) THIS writ petition has been filed for quashing the order of the Collector dated 27.01.2012 passed in the proceeding arising under Section 34 of U.P. Land Revenue Act, 1901 (hereinafter referred to as the Act).

(3.) THE dispute related to the succession of Smt. Pirania widow of Lal Singh, who died in the year 1975. Supervisor Kanoongo by order dated 16.01.1976 mutated the names of the petitioner as an heirs of Smt. Pirania, being her husband's brother's son's sons, who were preferential heirs of Smt. Pirania under Section 171 of U.P. Act No. 1 of 1951.