SHRI APPAJI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The dispute pertains to revenue entries in respect of the following property:

(2.) Respondent Nos.2 and 1 have passed the impugned orders rejecting the request of the petitioners to enter their names in the revenue records as owner of the property concerned. Aggrieved by the same, the present writ petition is filed.

(3.) The case of the petitioners is that, a lease in perpetuity is executed in favour of the petitioners by respondent Nos.5 to 8 in respect of the property concerned and based on that, they are entitled to have their names mutated in the revenue records and respondent Nos.2 & 1 have erred in passing the impugned orders to the contrary.