REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR Appellant

V/S

D. D. C. Respondents

Referred Judgements :-

IN PADMALAV ACHARIYA V. SRIMATYIA FAKIRA DEBYA [REFERRED TO]
GOVINDA V. CHIMABAI [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
LAKSHMAN SINGH KOTHARI VS. RUP KANWAR [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
DEU VS. LAXMI NARAYAN [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
GHISALAL VS. DHAPUBAI [REFERRED TO]
G VASU VS. SYED YASEEN SIFUDDIN QUADRI [REFERRED TO]
DHANNO VS. TUHI RAM [REFERRED TO]
LAXMIBAI VS. BHAGWANTBUVA [REFERRED TO]
M. VANAJA VS. M. SARLA DEVI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Rai, learned counsel for petitioner and Sri Somitra Anand, Advocate, holding brief of Sri Rahul Sahai, learned counsel for contesting respondents.

(2.) Present proceedings are arising out of objections filed under Sec. 9-A(2) of U.P. Consolidation of Holdings Act. Petitioner filed objection on basis of a registered adoption deed dtd. 12/5/1967, whereas other two objections were filed on basis of an unregistered will and on basis of inheritance.

(3.) The Consolidation Officer by an order dtd. 25/4/1977 rejected objections filed by the petitioner and held that adoption proceedings were not legal and were not in accordance with law so much as that adoption deed was not signed by adopted mother, therefore, a mandatory condition was not complied with. Similarly, objections on basis of an unregistered will was also rejected. Objection on basis of inheritance was only accepted. Findings returned in regard to adoption are reproduced hereinafter :-

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ASHOK KUMAR Vs. D. D. C.

Referred Judgements :-

JUDGEMENT

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