ANAND KUMAR SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri I.D. Shukla, learned counsel for the petitioner, learned Standing counsel on behalf of respondent Nos. 1 and 2 and Sri Suyash Pandey, who has appeared on behalf of opposite party No. 3.

(2.) The present controversy relates to succession of the property which was recorded initially in the name of Sri Lal Rama Yadupal Singh with relation to the property situated at Khata No. 00792, plot No. 1862 Ga/ 1.8330 hectare, situated in Village Jaudaha, Pargana and Tehsil Salon, District Raebareli. After death of Lal Rama Yadupal Singh, the land came to be recorded in the name of his wife Smt. Vishwanath Kumari Singh who also died on 16/7/1998 and it is only on her death that the present controversy pertaining to succession has emerged.

(3.) On one hand, the claim was made by Kunwar Chandra Pratap Singh i.e. opposite party No. 3 claiming himself to be Devar of deceased Vishwanath Kunwari and, on the other hand, Smt. Sushma Devi had also moved an application for mutation on the ground that she was the daughter of Vishwanath Kunwari.