(1.) Heard Sri Shailesh Kumar on behalf of the petitioners, learned Standing counsel on behalf of respondent No. 1 and Sri Virendra Prakash Pandey and Sri Prashant Pandey who have filed vakalatnama on behalf of respondent Nos. 3 and 4.
(2.) 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 which 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 and also claimed herself to be the wife of Ram Gopal and also submit-ted 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.
(3.) Considering the evidence on re-cord Naib Tehsildar by means of order dtd. 2/7/2013 directed the land to be recorded in the name of Vimla Devi wife of Ram Gopal and accordingly rejected the claim of Krishnawati.
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