MAYA DEVI Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) WE have heard Sri V. K. Singh, learned counsel for the petitioner and the learned standing counsel appearing for respondent Nos. 1 to 4.

(2.) LEARNED counsel for petitioner submitted that Smt. Bhagwan Devi, widow of Nankau Ram, after the death of her husband had adopted Sri Lalta Prasad in the year 1950 (copy of adoption deed is annexed as Annexure-1 to the writ petition). As such, Sri Lalta Prasad who had become the owner of house Nos. 113/05 and 114/93 situate at mohalla Naya Gaon west circle Aminabad has executed Will deed in favour of his wife Shyama Devi on 25.7.1997.

(3.) WHEN it came to knowledge of the petitioner that Sri Shiv Narain Lal Gupta (respondent No. 8) has alleged that late Sri Lalta Prasad had executed a registered sale deed in his favour in respect to house Nos. 114/93 and 113/5, the petitioner has filed a suit for cancellation of the sale deed which is pending before the lower court.