REGENT COMPUTRONICS PVT. LTD.

Lallau Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SURAJ BHAN AND OTHERS VS. FINANCIAL COMMISSIONER AND OTHERS [REFERRED TO]
T.RAVI AND ANOTHER VS. B.CHINNA NARASIMHA AND OTHERS ETC. [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
GURU AMARJIT SINGH VS. RATTAN CHAND [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
NARAIN PRASAD AGGARWAL VS. STATE OF M P [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
JAIPAL VS. BOARD OF REVENUE [REFERRED TO]
LAL BACHAN VS. BOARD OF REVENUE U P LUCKNOW [REFERRED TO]
VINOD KUMAR RAJBHAR VS. STATE OF U P [REFERRED TO]
MOHD SHAFIQUE VS. KHATOON BEGUM [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
MUNICIPAL CORPORATION, AURANGABAD VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
MAHESH VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ajay Sharma, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1 to 3.

(2.) In the light of proposed order notice to private respondent No. 4 is dispensed with.

(3.) Present proceedings have arisen out of mutation proceedings which were initiated at the behest of petitioner who had claimed to be the daughter of the deceased Riyasat Ali. Respondent No. 4 had objected to the claim made by the petitioner stating that she is the wife of Riyasat Ali and entitled to get her name mutated in place of Riyasat Ali. Initially the matter came to be decided by the Sub-Divisional Magistrate, Tehsil- Haidergarh, District-Barabanki on 22/12/1989, in favour of Smt. Rahmatul- respondent No. 4 and subsequently, a revision was preferred by the petitioner before the Additional Commissioner (Judicial), Ayodhya Division, Ayodhya, who dismissed the revision by means of order dtd. 3/1/2022. The petitioner has assailed both the above orders in the present writ petition.

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LALLAU Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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