Vikram Nath, J. - (1.) Heard Counsel for the parties.
(2.) Earlier Smt. Sumitra Devi from whom Shitla Prasad respondent No. 2 has received her share by means of a gift deed had filed Writ Petition No. 6803 of 1978. This Court vide judgment dated 1.4.1998 while allowing the writ petition held that Smt. Sumitra Devi was entitled to inherit the rights of her husband It held as under:- "The view taken by the respondents that petitioner No. 1 did not succeed to the rights of her husband prior to 1937 and did not acquire any rights after the enforcement of U.P. Zamindari Abolition and Land Reforms Act, is not sustainable."
(3.) The other findings of the Deputy Director of Consolidation were maintained.;