HANS RAJ Vs. PALOO DEVI

JUDGEMENT

(1.) LEARNED counsel for the parties heard. Petition admitted. Taken up for final disposal.

(2.) BEFORE dealing with the legal issue which has been raised in this petition, it would be apt to notice the relationship of the parties.

(3.) ONE Chanar Singh was a co -owner with Ram Singh. Ram Singh made a selection of the land under Big Landed Estated Abolition Act of Samvat 2007. This selection was regarding 183 kanals of land. There is no dispute regarding this. Charan Singh has since died He was represented by his widow. The widow has also died. She is represented by respondents No. 1 and 2.