SHRIPAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION, UNNAO

JUDGEMENT

(1.) Heard Shri P.V. Chaudhary, learned counsel for the petitioner, Shri Manoj Kumar Gupta, learned counsel has put in appearance on behalf of the private respondent No. 2 and the learned Standing Counsel for the State respondents.

(2.) Under challenge is the order dtd. 9/9/2024 whereby the Deputy Director of Consolidation Unnao has disposed of two applications and objections in this regard.

(3.) In order to put the matter in a presepctive, it is urged by the counsel for the petitioner that the property in question belonged to one Shiv Balak, son of Kanhai. The petitioner being the real nephew of Shiv Balak claimed rights in the property on the basis of succession whereas another claim was put up by the private respondent No. 2 who was the niece on the basis of an unregistered Will said to have been executed by Shiv Balak in her favour.