RAM BAHADUR YADAV Vs. COMMISSIONER,AYODHYA DIVISION

JUDGEMENT

(1.) Heard Shri Yogesh Singh, learned counsel for the petitioners as well as learned Standing Counsel for respondents No. 1 and 2 as well as Shri Ran Vijay Yadav, who has appeared on the basis of caveat on be-half of opposite party No. 3.

(2.) In light of the order proposed to be passed, issuance of notice to private respondents No. 4 to 6, is dispensed with.

(3.) The dispute in the present case pertains to the succession of the property of original recorded tenure holder Chunni son of Ram Raj. It is submitted that the property situated at Khata Nos. 35, 36, 37 and 60 Kha was recorded in the name of Chunni son of Ram Raj, who died in year 2008. On the death of Chunni that land to be recorded in the name of Ram Deo. It was stated that initially the land belong to one Kinnu and Chunni and Kinnu has predeceased Chunni and on the death of Kinnu the entire property came to be recorded in the name of Chunni and Chunni was issue-less, and was look-after by Ram Deo and accordingly in Pa Kha-11 the name of Ram Deo was recorded in the revenue records after the death of Chunni. On the death of Ram Deo an application for mutation was given by Ganga Jali w/o of Ram Deo, Ram Ba-hadur, Dan Bahadur, Rajendra Prasad for mutation of the said land in their favour on 28/4/2008. It is at this stage objections were filed by opposite party No. 3 Rajendra Kumar son of Daya Ram stating that a Will has been executed in his favour on 27/11/1995.