SEWA RAM Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) List has been revised.

(2.) The writ petition arises out of proceedings under Sec. 12 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as Act, 1953). One Shri Tek Chand who was the father of the petitioner and respondent Nos. 6 and 7 and the father in law of respondent Nos. 4 and 5 was the original tenure holder of the disputed plots. The respondent Nos. 4 and 5 are the wives of respondent Nos. 6 and 7 respectively. After the death of Shri Tek Chand, a dispute arose between the petitioner on the one hand and respondent Nos. 4 and 5 on the other hand regarding succession to the property of Tekchand.

(3.) The petitioner claimed succession to the property of Tek Chand along with respondent Nos. 6 and 7 being the son of Tek Chand while the respondent Nos. 4 and 5 claimed to be tenants of the disputed plots on the basis of a Will dtd. 3/7/2007 allegedly executed by Tek Chand in their favour.