Chandra Dhari Singh, J. - (1.) This writ petition has been filed by the petitioner Waseem Haider seeking mandamus commanding the respondents no. 2 & 3 to make direction to respondent no.4 for registration of the First Information Report on the application of the petitioner.
(2.) Learned counsel for the petitioner has submitted that original owner of land Khasra Nos. 1120Ka, 1097, 2067, 1120Ka, 1121, 1122Ka, 1138, 2151Gha, 2245Ga and 1120 situated at Village Katui Paragana and Tehsil Akbarpur, District Ambedkar Nagar, Old District Faizabad was Shri Ambad Mehndi, who executed Theekanama in favour of his chief executive Quari Sayed Akhtar Husain alongwith some conditions. It is submitted that he did not transfer his title, and only the right to use the aforesaid land was given. It is also submitted that the aforesaid gata numbers are new gata numbers and in the deed of Theekanama, old numbers have been mentioned.
(3.) Learned counsel has submitted that Late Syed Ahmad Mehdi was Tallukdar of Peerpur Estate and after his death his only daughter Smt. Huma Husain inherited the said property by way of succession. The petitioner is attorney holder of Smt. Huma Husain and managing the affairs of Smt. Huma Husain.;