Rajan Roy, J. - (1.) Heard Sri Ashutosh Misra, learned counsel for the petitioner and Sri Umesh Kumar Shukla, learned counsel for the opposite party.
(2.) This is a writ petition under Article 226 of the Constitution of India challenging the order dated 7.1.2019 passed by the respondent no.2 under section 6A of the U.P. Panchayat Raj Act 1947, by which, the order of the A.D.O. Panchayat dated 24.10.2017 cancelling the inclusion of the name of opposite party no.5 Bitta devi in the Family Register of the family headed by Surendra Kumar, has been set aside.
(3.) Fact of the case, in brief, are that Ram Harakh had five sons- Kanhaiya Lal, Balak Ram, Tribhuvan Dutt, Bhagwati and Ram Naresh. All the five sons are no more. Three of them i.e. Balak Ram, Bhagwati and Ram Naresh died issueless. Kanhaiya Lal had a son named Baur alias Chandrika who died in 2014. Opposite party no.5, Bitta claims to be the daughter of Kanhaiya Lal.;