IQBAL Vs. MOHD. SHAMIM

JUDGEMENT

(1.) Mr. Pawan Mishra, learned counsel for the petitioner.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) Respondent nos. 1 and 2 filed application seeking mutation of their name in place of petitioner, in revenue records, on the strength of a sale deed dtd. 17/3/2008, alleged to have been executed in their favour. Respondent no. 3 also filed another mutation application in which he relied upon a sale deed dtd. 25/7/2008 alleged to have been executed by respondent no. 1 in his favour. Both mutation applications were allowed by Tehsildar, Roorkee, District Haridwar vide order dtd. 11/9/2012. Petitioner filed a restoration application, which was rejected by Tehsildar, Roorkee vide order dtd. 19/12/2012. Petitioner thereafter filed Appeal, which was dismissed by Assistant Collector, Roorkee vide judgment dtd. 25/1/2016. Revision filed by petitioner too was dismissed by Additional Commissioner, Garhwal vide judgment dtd. 12/2/2020. Thus feeling aggrieved, petitioner has approached this Court.