ABDUL MOID Vs. DISTRICT MAGISTRATE, BAHRAICH

JUDGEMENT

(1.) WE have heard Sri M.A.Khan, learned Senior Counsel assisted by Sri Mohd. Aslam for the petitioners, Sri R.P.Singh, learned counsel for the respondent Nos. 5 and 6 and the learned Standing Counsel for the respondent Nos. 1 and 2.

(2.) BY means of the present writ petition, the petitioners have prayed for the following reliefs:

(3.) SRI Abdul Majeed, father of the petitioner no. 1 acquired the land in question from Late Raja Nanpara, who was ex-intermediary for construction of a house under written permission dated 7.8.1968 as the Zamindari had yet not been abolished in the urban areas and thereupon constructed a house thereon. He had executed a will on 3.1.1976 with respect to the house in dispute in favour of the petitioner no. 1.