- (1.) Heard Sri B.D. Mandhayan, learned Senior Counsel for the Petitioners and Sri Sunil Kumar Jha, learned Counsel for the contesting Respondents.
(2.) This petition has come up with a chequered history of litigation between the mother of the Petitioner Smt. Buddhho and the predecessor of the Respondents No. 4, 5 and 7, Dal Singh. The dispute is in relation to the agricultural holdings which are said to have been inherited from the branch of one Visham from the pedigree that is admitted between the parties and is gainfully reproduced hereinunden:
(3.) A perusal of the said pedigree would demonstrate that Smt. Buddhho is the married sister of Raghubir and Chandi, the two sons of Visham. Smt. Buddhho claims that she ought to have been continued and recorded as tenure holder to the extent of her property, having succeeded from Visham, in terms of the provisions of Section 171 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as 'the U.P.Z.A. and L.R. Act') as she was entitled to inherit the same.;