ROOP RANI SONI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Madan Gopal Tripathi, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents and Sri Lal Gaurav Singh, Advocate holding brief of Sri Ajay Kumar Singh, learned counsel appearing for respondent No. 3.

(2.) Dispute in the present case has again been brought up before this Court by means of present writ petition where claim of petitioner to succeed the property of one Triveni is disputed.

(3.) It has been submitted by learned counsel for the petitioner that present dispute pertains to Gata No. 824, measuring 1.92 acres situated in Village - Tulsipur, Pargana - Tulsipur,District - Balrampur/Gonda of which Triveni was recorded tenure-holder. It has been next submitted by learned counsel for the petitioner that Triveni had made a will in favour of Mahadev Prasad S/o Surya Lal and it is on the basis of said will, an application under Sec. 34 of the U.P. Land Revenue Act was given after death of Triveni and by means of order dtd. 22/6/1994 order was passed by the Tehsildar - Tulsipur, in favour of Mahadev Prasad, predecessor in interest of the petitioner.