(1.) Heard Sri Shreyash Agrawal, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1, 2, 3 and 5 and Sri Atul Kumar Dwivedi, learned counsel appearing for respondent Nos. 7 to 9. Supplementary affidavit filed today is taken on record.
(2.) Present dispute pertains to the mutation proceedings pertaining to the property of one Krishna Kumar Agarwal. It has been submitted by learned counsel for the petitioner that petitioner being son of Sri Krishna Kumar Agarwal is entitled to succeed the property of Krishna Kumar Agarwal. On the other hand respondent Nos. 8 and 9 have opposed the application of petitioner claiming themselves to be sons of Krishna Kumar Agarwal and respondent No. 7 is also claiming herself to be wife of Krishna Kumar Agarwal.
(3.) It is next submitted by learned counsel for the petitioner that the proceedings under Sec. 34 of the U.P. Revenue Code, 2006 were initiated purportedly by Krishna Kumar Agarwal himself, who died during pendency of the said proceedings and respondent Nos. 7, 8 and 9's names were directed to be muted in his place by means of order dtd. 10/10/2023. The petitioner being aggrieved by order dtd. 10/10/2023, preferred an appeal which has also been rejected by means of order dtd. 16/7/2024, and both the aforesaid orders have been assailed in the present writ petition.
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