- (1.) Heard Sri R.S. Mishra, learned counsel for the petitioners.
(2.) The pedigree as disclosed in paragraph 5 of the writ petition, which is necessary to understand the present controversy, is reproduced hereinunder: Jalim Buddhi Ved Ram Gomti (Widow) Chandra Pal Madan Lal Premwati Gangadei Jwala Devi Ramwati Nemkumari w/o Rameshwar w/o Ramjelal w/o Deoraj w/o Balgovind w/o Dayal Lal Raj Bahadur Surajpal Shivraj Asharam Horam Brijvasi
(3.) The petitioners are the nephews of late Ved Ram. The respondents herein are claiming their rights through Gomti widow of Ved Ram. The petitioners set up a Will said to have been executed and registered on 1st November 1991 by Ved Ram. They alleged that Ved Ram died on 2nd of November, 1991. The name of Gomti widow of Ved Ram came to be mutated in revenue records even prior to the consolidation operations on a report submitted by the Revenue Officials under PA- 11. However, the said mutation order is alleged to have been stayed. Gomti is said to have executed sale deeds on 10.01.1992 and 15.01.1992 in favour of the respondents 3 to 13. The petitioners claim to have filed Original Suit No. 47 of 2010 before the learned Civil Judge for cancellation of the said sale deeds which is said to be pending.;