RAMKUNWAR Vs. BANSHILAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner seeks to challenge the legality and validity of the order dated 17-10-2012 (Annexure P/1) passed by the Commissioner, Bilaspur Division, Bilaspur, in revision No.463/A-23/2007-2008 (Shri Banshilal & Another v. Smt. Ramkunwar & others).

(3.) The indisputable facts, in brief, are that the land bearing khasra Nos.759 area 0.32 acres, khasra No.760 area 1.00 acre and khasra No.761/2 area 0.49 acre total area 1.81 acres was given by the grandmother of the revisionists (respondents No.1 & 2 herein) namely; Bundri Bai to the father of the defendants No.1 & 2 (petitioner & respondent No.3 herein) namely; Bhagauram for earning his livelihood, however, the said Bhagauram in a fraudulent manner mutated the name in his favour and thereafter, he sold the land in question to the husband of the petitioner namely; Reshamlal Chandra.