Km. Maya Singh vs State Of U.P. And 3 Others
2015 Latest Caselaw 2787 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55235 of 2015
 

 
Petitioner :- Km. Maya Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- K.K. Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner.

The grievance of the petitioner in the matter of registration of the will deed submitted by him subsequent to the death of the executor of the will under Section 40/41 of the Registration Act needs to be examined by the respondent no.4-Sub Registrar, at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation ventilating his grievances before respondent no.4 within two weeks from today along with a certified copy of this order. If the petitioner files his representation, respondent no.4 shall consider the same by means of a reasoned order preferably within eight weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 29.9.2015

Ashish Pd.