RAJESHWARI DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) The above 4 writ petitions have been filed against the common orders dtd. 30/1/2025 passe by Deputy Director of Consolidation/Upper Collector Finance and Revenue, Lakhimpur Kheri and they have been heard together and they are being decided by a common order.

(2.) Heard Shri Vimal Kishore Verma, learned counsel for the petitioners as well as Shri Badrish Kumar Tripahti, learned Additional Chief Standing Counsel for the State respondents No. 1 and 2 and Shri Avadhesh Kumar, learned counsel for the respondents No. 3, 4 and 5.

(3.) The present writ petition sequel to a long drawn litigation with regard to succession of the property which was recorded in the name of Kumar Chandra Agnihotri son of Bahori Lal, who died in 1984.