INDRAJEET TIWARI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, Advocate assisted by Sri Sant Prasad Singh, learned counsel for petitioner as well as learned Standing Counsel for respondent Nos. 1, 2 and 3 and Sri Vijay Bahadur Verma, learned counsel appearing for respondent Nos. 4 and 5.

(2.) The dispute in the present case relates to land situated at Gata number 7501, measuring 2.74 acres, situated in Village Balrampur, Pargana and Tehsil - Sadar, District, Balrampur, which, according to the petitioner, was recorded in the name of Baleshwar Prasad, son of Dasarath, for the fasli year 1356 to 1359.

(3.) It has been submitted that the petitioner is the son of Anil Tiwari, who was the brother of Late Baleshwar Prasad, son of Dasrath. On 11/10/1979, Baleshwar Prasad executed a will in favour of the petitioner. After the death of Baleshwar Prasad, the petitioner claims to have inherited the disputed land, and as he was a minor on the date of Baleshwar's death, the land was looked after by his mother, being his natural guardian.