S.U. Khan, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition is directed against order dated 5.10.1934 passed by Sub -divisional Officer, Banda in Appeal No. 2 under Rule 6 -A o UP Panchayat Raj (Maintenance of Family Registers) Rules 1370. The appeal was filed against order dated 15.5.1981/28.5.1982 passed by District Panchayatraj Officer. Appeal was earlier dismissed on 18.4.1984 thereafter review petition was filed on 21.5.1984. Through the impugned order review petition was allowed. It appears that the entire dispute between the parties was regarding date and place of death of Siyaram. Earlier in the parivar register of village Pachnehi District Banda the date of death of Siyaram was mentioned as 5.3.1980 and place of death was mentioned as Hamirpur. Through the impugned order allowing the review petition Sub Divisional Officer, Banda/appellate court held that date of death must be changed to 27.3.1980 and place of death to Pachnehi Nikara.
(3.) THE cause of dispute is a sale deed dated 7.3.1980. According to the contesting respondents Siyaram executed the sale deed on their favour on 7.3.1980.;