KSHETRA PAL SINGH Vs. BOARD OF REVENUE, ALLAHABAD

JUDGEMENT

(1.) Heard Mr. S.K. Pandey, learned counsel for petitioner and Mr. V.K. Nagaich, learned counsel for respondent No. 3.

(2.) The present petition has been filed for following reliefs:-

(3.) In the present case the land in dispute is plot number 2428 (area 0.22 decimal) at Mauja Padham Tehsil Jasrana, District- Firozabad, which was granted on lease to one Ishwar Das in the year 1981. On his death the said land was devolved upon his widow and legal heir Smt. Ram Murti whose name was entered in the land revenue.