AKSHAY KUMAR Vs. SMT. RAMRATI AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this writ petition challenging order dated 30th December, 2010 passed by the learned Board of Revenue in Revision Case No.1603-PBR/04.

(2.) It is the contention of the learned counsel for the petitioner that the dispute is in regard to the property of one Shri Gauri Shankar. It is an admitted position that Shri Gauri Shankar had executed a Will dated 16.4.1984 and this Will has been disputed by the present petitioner on the strength of the fact that Shri Gauri Shankar subsequently executed another Will dated 22.12.1998.

(3.) Learned Board of Revenue has remanded the matter to the Tahsildar to determine the validity of the two Wills and also decide the issue whether author of such Will i.e. Shri Gauri Shankar had right to execute the Will in relation to the complete chunk of the property which is the subject matter of such Will.