Allahabad High Court
Anikt & Another vs Board Of Revenue U.P. At Lucknow & Others on 2 August, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - B No. - 39352 of 2010 Petitioner :- Anikt & Another Respondent :- Board Of Revenue U.P. At Lucknow & Others Petitioner Counsel :- Madhusudan Dixit Respondent Counsel :- C.S.C. Hon'ble Prakash Krishna,J.
Heard learned counsel for the petitioner.
I do not find any merit in the present writ petition which arises out of mutation proceedings. The will produced by the petitioner who claim to be grand sons of the deceased has not been accepted.
In the mutation proceedings the right title and interest of the parties are not decided. It shall be open to the petitioner to get the will established in a duly constituted suit before a competent court of law.
The writ petition is dismissed.
Order Date :- 2.8.2010 Sandeep