RINKU SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Shri U.S. Sahai, learned counsel for the petitioners and Shri Vijay Bahadur Verma, learned counsel appearing for respondent no. 4. Shri Azad Khan, who is representing Land Management Committee concerned has also been heard. This writ petition arises of orders passed in mutation proceedings by the Revenue Courts. It appears that undisputed recorded tenure holder of the land in question was one Rama Shankar Singh. He died on 11.12.2012. On his death, it appears that the name of Smt. Sushila-respondent no. 4 was recorded in revenue records under Sec. 33-A of U.P. Land Revenue Act in Form P.A.-11.

(2.) An objection was filed by the petitioners claiming mutation of their names being the wife, son and daughters of the deceased tenure holder Rama Shanker Singh. The said mutation application is being contested by the respondent no. 4 who claims to be the sole wife of deceased tenure holder Rama Shankar Singh.

(3.) The Tehsildar vide his order dated 21.3.2018 decided the claims of the respective parties and ordered mutation in favour of all the five persons, namely, the petitioners as also the opposite party no. 4. The respondent no. 4 filed an appeal against the order dated 21.3.2018 passed by the Tehsildar, before the Sub Divisional Officer, who while entertaining the appeal passed an order on 23.3.2018 issuing notices to the parties and also staying the operation of the order dated 21.3.2018 passed by the Tehsildar.