PARTAPI Vs. D D C

JUDGEMENT

(1.) HEARD Shri Dr. V.K. Rai, learned counsel for the petitioner and Shri C.K. Rai, learned counsel for the respondents.

(2.) THE dispute in the writ petition pertains to khata nos. 532 and 533 of Village Dhanawal, Pargana Barhar, Tahsil Robertsganj, District Mirzapur.

(3.) OVER these khatas, the petitioner along with some other persons was recorded in the basic year khatauni. An objection under Section 9 -A (2) was filed by the Smt. Badami, respondent no. 4 on the ground that land in question belonged to Bagelu. The objector being a daughter of Bhagelu was entitled to succeed to the land in question. It was further alleged that the petitioner was not the legally wedded wife of Bhagelu and that her name was wrongly recorded and was liable to be expunged. Certain other objections were also filed but the same are not relevant for the purposes of the instant writ petition and are therefore not being noticed.