R.H. Zaidi, J. - (1.) Rejoinder affidavit filed by the learned counsel for the petitioners be taken on record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the judgment and order dated 21.4.1993 passed by the respondent No. 1, the Board of Revenue, U.P., at Allahabad, whereby the appeal filed by the respondent No. 3 was decided on the basis of the compromise entered into between Smt. Shiva Rani, niece of late Sri Krishna and Balia, the respondent No. 5, brother of Sri Krishna.
(3.) It appears that on the death of Shri Krishna, dispute with respect to his property arose. Balia, the brother of Shri Krishna, claimed that he was entitled to inherit the property under Section 171 of the U.P. Zamindari Abolition & Land Reforms Act in preference to Smt. Shiva Rani. On the other hand, Smt. Shiva Rani, the respondent No. 6, claimed that she was entitled to the said property on the basis of the Will alleged to have been executed by Shri Krishna in her favour during his life time.;