LAWS(SC)-2000-10-35

CHATTAR PAL Vs. MANDIR THAKURJI

Decided On October 30, 2000
CHATTAR PAL Appellant
V/S
MANDIR THAKURJI Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final order passed by the Revenue authorities in a mutation proceeding which order stood affirmed by the High court in dismissing the writ petition filed by the present appellant.

(3.) The Assistant Collector, who was the original authority, granted mutation of the land in favour of the respondent by his order dated 26-7-1994 on the basis of a finding of the civil court as to the illegality of the lease which suit itself had been dismissed. Against the said order the present appellant preferred an appeal and the appeal having been dismissed, he moved the Revisional Authority. The Revisional Authority also dismissed the revision and as such he assailed the order unsuccessfully before the High court in a writ petition.