- (1.) THIS writ petition is directed against the order dated 14.10.2010 passed by Additional Commissioner, Lucknow Division, Lucknow dismissing the revision no. 627/2009 -10 under Section 219 of U.P. Land Revenue Act filed by Smt. Sangeeta Kumari.
(2.) I have heard Sri Dinesh Kumar Mishra for petitioner and learned Standing Counsel for the State.
(3.) IT appears that Smt. Sangeeta claimed mutation on the basis of Will allegedly executed by Chhotey Lal which mutation order was passed on 28.02.2007. However, Smt. Savitri moved an application for recalling the order dated 28.02.2007 which was allowed on 30.03.2007 and order dated 28.02.2007 was recalled. On 19.02.2009. Smt. Savitri filed objection that Will filed by Smt. Sangeeta was forged Will. Chhotey Lal was government servant who always signed while Will contains his thumb impression.;