RAMA SHANKAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Shri Akhila Nand Pandey, learned counsel appearing for the Caveator who is respondent no. 6 in the present petition and Shri Ramesh Chandra Upadhyay, learned counsel appearing for the Land Management Committee of Village Khumha Devri, Pargana Deogaon, Tehsil Lalganj, District Azamgarh.

(2.) Learned counsel for the petitioner submitted that one Parshuram Singh s/o. Sita Ram who was related to the petitioner of his grandfather's side died issue-less but has executed an unregistered Will (Khuski) on 14.03.1982 regarding his moveable and immovable properties. The petitioner was made beneficiary. Parshuram Singh later on died on 25.03.1982.

(3.) The petitioner filed a mutation application before the Tehsildar Lalganj, District Azamgarh on the basis of such Khuski.