JAGDISH Vs. DEPUTY DIRECTOR CONSOLIDATION SITAPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Hemant Kumar Pandey, learned Standing Counsel for the State and learned counsel for the private respondents.

(2.) The present writ petition has been preferred for quashing of the impugned revisional order dtd. 19/8/1981 passed by the respondent No. 1/Deputy Director of Consolidation and with a further prayer to direct the respondent No. 1 not to implement the order contained as Annexure No. 3.

(3.) Learned counsel for the petitioners has submitted that the present writ petition has been filed by Jagdish i.e. the petitioner No. 1 claiming his right on chak Nos. 621 and 622 on the basis of the certified copy of the registered Will dtd. 12/3/1979 executed in his favour by Late Sarju, who was the original tenure holder of the said chak.