- (1.) Heard Sri Salilendu Kumar Upadhyay, learned counsel for the petitioner and Sri Nitin Kumar Agarwal, learned standing counsel for the State respondent nos. 1 to 4.
(2.) With the consent of learned counsel for the petitioner and the learned standing counsel this writ petition is being disposed of without calling for a counter affidavit. Facts
(3.) Briefly stated facts of the present case are that the petitioner is the wife of late Sri Radhey Shyam. A copy of page No.168 of family register of Village Panchayat - Dostpur, Tehsil - Karhal, District - Mainpuri, has been appended as Annexure 10 to the writ petition which shows that the name of the petitioner and six others were initially recorded in the family register. Subsequently, the office of the District Magistrate issued a certificate No.1495, dated 04.03.2020 titled as "Sansodhit Parivari Jan Praman Patra" by which he included the respondent nos. 5, 6 and 7 alongwith the petitioner and her family members. Accordingly, the names of the respondent nos. 5, 6 and 7 were entered in the family register by the Village Development Officer vide entry dated 18.03.2020. Aggrieved with the aforesaid entry made in the family register relating to the petitioners family, the petitioner has filed the present writ petition praying for the following relief :- "(A) Issue a writ order or direction in the nature of certiorari quashing the family certificate dated 04.03.2020 (Annexure No.9 to the writ petition) issued by second respondent. (B) Issue a writ order or direction in the nature of certiorari quashing the amended entry in family register dated 18.03.2020 (Annexure No.10 to this writ petition) made by respondent no.4." Submissions ;