RAKESH TIWARI, J. - (1.) HEARD learned counsel for the petitioner and the learned counsel for the respondents.
(2.) THE writ -petitioner has moved this writ -application for a direction to the respondents in the nature of mandamus commanding them to grant freehold rights in respect of a portion of Nazul Plot No. 108 bearing Municipal No. 54. Civil Lines, Bareilly. According to the petitioner, the property in question is a part of Nazul Plot No. 108, village Makarandpur Sarkar, Bareilly and was purchased by his predecessor late Het Ram from Madho Rao Peshwar vide registered sale deed dated 13.4.1980. The aforesaid sale deed was registered in book No. 1 Vol 50 pages 132 to 396 on 30.4.1980.
(3.) IT is averred that there was a family partition among the sons of Pt. Het Ram and the property bearing Municipal No. 54, Civil Lines, Bareilly, came into the share of Pt. Madho Prasad, the grandfather of the petitioner. The pedigree of Pt. Madho Prasad is given below : Madho Prasad ______________________________|__________________________________ Mathura Prasad Rewati Prasad Kamta Prasad Rejendra Prasad | | | | Window smt. Ashok Prasad Kamal Prasad Ranjit Prasad |________________________________________ | | | Jaswant Prasad Ajit Prasad Km. Geeta Prasad (Daughter) ;