GUDHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dinesh Kumar, learned counsel for the petitioner as well as learned Standing Counsel for respondent nos. 1 and 2.

(2.) In the light of the proposed order notice to private respondents is dispensed with.

(3.) It has been submitted by learned counsel for the petitioner that in the present case dispute pertains to succession of property which was recorded in the name of one Tekram, situated at Gata No. 77, area 0.295 hectares, Village - Samardahari, Pargana Dhvrahara, Tehsil - Dhaurhara, District - Lakhimpur Kheri. The two claimants to the said land were Gudha Devi, daughter of Tekram and Sushila Devi, wife of Tekram. Proceedings were initiated before the Tehsildar - Dhaurhara, who allowed the application preferred by Sushila Devi under Sec. 34 of the Land Revenue Act and directed deletion of name of Tekram and her name and name of Gudha Devi be mutated in the revenue records. It is stated that during the pendency of the said proceedings Sushila Devi sold the said land to one Sarvesh in the year 2006.