- (1.) Heard counsel for the petitioners and Sri Shakti Swarup Nigam for respondent no.7.
(2.) The dispute in the writ petition pertains to property recorded in the name of one Om Prakash who left behind two sons namely Ramesh Chandra and Promod Kumar (current petitioner no.1).
(3.) The claim of the petitioners is that entire agricultural property recorded in the name of Om Prakash has been willed to them and on the basis of the will they were mutated in the year 1997. Their brother who had initially been recorded along with the petitioner no1 on the death of the their father by a P.A.11 entry, however executed sale deeds of the land in question for which had no right to sell. On the basis of the sale deeds the vendors sought applied for recalling the order of mutation in favour of the petitioners, passed on 27.01.1997.;