Rajeev Misra, J. - (1.) The present special appeal is directed against the judgement and order dated 11.9.2013, passed by the learned Single Judge, dismissing the writ petition filed by the petitioner-appellant.
(2.) We have heard Mr. Upendra Singh, Advocate, holding brief of Mr. Rajeshwar Dayal, learned counsel for the petitioner-appellant and the learned Standing Counsel representing the respondents.
(3.) From a perusal of the record, the facts of the present special appeal lie in a very narrow campus. Smt. Urmila is the daughter of Late Punni Lal. Punni Lal's wife predeceased him. The daughter Urmila has been blessed with four sons namely, Shiv Kumar (petitioner-appellant), Ajay Kumar, Shiv Sagar and Ram Sagar as well as two daughters namely, Kmr. Manisha and Kmr. Mamta. It is the case of the petitioner-appellant that Punni Lal before his death adopted the petitioner-appellant which has been evidenced by means of a notary affidavit dated 28.5.2004. Punni Lal died on 14.6.2005. According to the petitioner-appellant, upon the death of Punni Lal the name of Urmila Devi the mother of the petitioner-appellant was mutated in the revenue records, pertaining to the holdings of the deceased Punni Lal, in the khatauni of 1412 to 1417 firstly. It is further alleged that the mother of the petitioner-appellant was also nominated for the payment of the G.P.F. amount of the deceased Punni Lal. Thereafter, the Administrator General U.P. granted the Letters of Administration dated 6.4.2009 in favour of the petitioner-appellant regarding the estate of the deceased Punni Lal.;