SATISH Vs. PRITI ETC

JUDGEMENT

(1.) ORDERS dated 27.11.2004 (Annexure P -1) and dated 30.4.2007 (Annexure P -3) of the courts below are under challenge in this revision petition under Article 227 of the Constitution of India invoking supervisory powers of this Court.

(2.) VIDE impugned order (Annexure P -1), petition under Section 8 of the Hindu Minority and Guardianship Act, 1956 for permission to sell the shares of the minors (through their mother) in agricultural land described in the petition in para 2(A) to (C) was granted subject to furnishing of security in the sum of Rs.2.00 lacs for safeguarding interest of the minors. Satish son of Jai Narain, claiming himself to be real paternal uncle of the minorpetitioners, had sought review of order dated 27.11.2004 but finding no merit therein, his application was dismissed on 30.4.2007.

(3.) IN compliance with the orders of this Court dated 2.2.2014, date of birth certificates in the shape of school record have been disclosed by the respondents. The said documents of three respondents have been taken on record.