AMIT KUMAR GUPTA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Shukla, Advocate on behalf of the petitioners, learned Standing counsel on behalf of respondent Nos. 1 and 2, Sri Sudhir Singh on behalf of opposite party No. 3 and Sri Virendra Prakash Pandey and Sri Prashant Pandey who have filed vakalatnama on behalf of respondent Nos. 4 to 6. The vakalatnama is taken on record.

(2.) By means of the present writ petition, the petitioner has challenged or-der dtd. 20/11/2025 passed by Board of Revenue whereby he has allowed the revision preferred by Smt. Krishnawati i.e. opposite party No. 3. It has been submitted that the dispute in the present case pertains to succession of property of Ram Gopal son of Sundar Lal. The petitioner claims his rights in the said land on the basis of the sale deed dtd. 17/8/2023 executed by Rahul, the de-ceased son of Ram Gopal.

(3.) The dispute in the present case pertains to succession of the property of khasra Nos. 225/0.5310, 228/0.4300, 230/0.3160 hectare situated in Village Rasoolpur Ithuria, Pargana Bijnor, Tehsil Sarojini Nagar, District Lucknow which was owned by recorded tenure holder, namely Ram Gopal. An applica-tion for mutation was filed before Tehsildar by Janak Dulari, mother in law of Ram Gopal and mother of Smt. Vimla. During the said proceedings Smt. Vimla wife of Ram Gopal had also put in appearance and stated that she is the wife of deceased Ram Gopal. it has been stated that it is the statement of Vimla Devi was to the effect that there was some sort of settlement in the Family Court and the case was taken back. In the said proceedings another lady, namely Krishnawati had also put in appearance an also claimed herself to be the wife of Ram Gopal and also submitted documents in this regard. It was stated by Smt. Krishnawati that Ram Gopal had two wives, namely Vimla Devi and Krishnawati and stated that she was, in fact, the legally wedded wife of Ram Gopal. Considering the evidence on record Naib Tehsildar by means of order dead 2/7/2013 directed the land to be recorded in the name of Vimla Devi wife or Ram Gopal and accordingly rejected the claim of Krishnawati.