BECHER BAI D PATEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is seeking for a direction to respondents, 1, 3, 4, 5 and 7 to effect mutation in the name of the petitioner with respect to property having an extent of 6.18 Ares , 10.12 Ares, 3.14 Ares and 18.22 Ares covered by Exhibit P3 sale deed. It appears that revenue recovery proceedings were pending against the original owner Shri Thomas Cherian.

(2.) HEARD the learned counsel for the petitioner and the learned Government Pleader.