ANNAPURNA DEVI Vs. DDC

JUDGEMENT

(1.) THESE two writ petitions pertain to the same land and the parties thereto are common and, therefore, they have been heard and are being decided together. Even the issues involved therein, are identical.

(2.) I have heard Shri A.K. Shukla for the petitioner in writ petition No. 6743 of 1984 and Shri A.N. Tripathi for Annapurna Devi, contesting respondent. The same counsel appears for the parties in the connected writ petition, Shri A.N. Tripathi, learned Senior Advocate for the petitioner in and Shri A.K. Shukla for the respondents.

(3.) ADMITTEDLY , this land belonged to one Ram Awadh Dubey, who died in 1944. Upon his death, he was succeeded by his three sons, namely, Raghunandan, Krishna Chandra and Ram Chandra. Ram Chandra died in the year 1970 and was succeeded by his widow Smt. Annapurna, who was duly recorded over the land in question. Therefore, in the basic year the property was recorded in the names of Raghunandan, Krishna Chandra and Annapurna.