SATYESHWAR PRASAD Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Shrinath, learned counsel for petitioner, Sri R.K. Tiwari, learned Additional Chief Standing Counsel for StateRespondents and Sri Komal Mehrotra, Sri K.M Garg, Sri Ankur Mehrotra, Advocates and Sri Ujjawal Satsangi, Advocate holding brief of Sri Kartikey Saran, Advocate for contestingrespondents.

(2.) Petitioner before this Court is claiming his right essentially on basis of Will dtd. 26/9/1966.

(3.) Learned counsel for petitioner submits that said Will was upheld upto this Court, however, allegedly name of some of the contestingrespondents entered into revenue record which necessitated petitioner to file suit for declaration under Sec. 229B of U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as Act, 1950) in the year 1968. Initially suit was decreed, however, on an appeal matter was remitted back to decide afresh vide order dtd. 17/12/1975 with certain observations. Said order is reproduced hereinafter: