- (1.) Heard Shri Ravi Nath Tilhari, learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 & 2.
(2.) The petitioners are aggrieved on account of a certificate dated 26.07.2012 obtained by the respondent no.3 from the Collector, Unnao which has been captioned as a succession certificate, contending that the District Magistrate or any administrative authority did not have any jurisdiction to issue such a certificate relating to succession. Learned counsel submits that the petitioners are being confronted with such a certificate which has been obtained surreptitiously by respondent no.3 on the basis of false information. The second prayer made in the petition is that the District Magistrate/Collector be directed to hold a proper enquiry and after leading evidence may decide the complaint and cancel the certificate dated 26.07.2012.
(3.) Shri Tilhari submits that the said succession certificate has been obtained and other documents have been manipulated by the respondent no.3 and the same is being utilised by the respondent no.3 which is adversely and prejudicially affecting the rights of the petitioners.;