RAM KUMAR Vs. NARAIN

JUDGEMENT

(1.) Heard Sri Rajeev Kumar Tripathi, learned counsel for the petitioner, Sri Shiv Kumar Mishra and Sri Rahul Mishra, learned counsel for legal heirs of respondent No.1 and Sri Divesh Mishra, learned Standing Counsel for respondent Nos.4, 5 and 6.

(2.) By means of the present writ petition, the petitioner has prayed as under :-

(3.) Factual matrix of the case is that agricultural land of gata No. 3/0.2870 Hectare situate in Village Surjana Khurd, 52/0.4700 Hectare situate in Village Gharua, 142/1.5500 Hectare, 152/468/0.1090 Hectare, 152/0.2800 Hectare, 156/0.4820 Hectare, 163/0.2100 Hectare situate in Village Sarai Jagna, Tehsil of all villages Kaiserganj, District Bahraich was ancestral land of petitioner. Gayadeen has three sons namely Samay Deen, Narain, Ram Asrey.