RANJEET SINGH @ HAJURA SINGH Vs. JAGMINDER SINGH

JUDGEMENT

(1.) For the reasons stated in the application, supplementary affidavit is taken on record. IA No. 3369 of 2015 stands disposed of accordingly.

(2.) Present petition is filed assailing the judgment and order dated 19.06.2015, passed by Board of Revenue, Uttarakhand whereby application moved by the petitioner for correction of the revenue entries under Sections 33 / 39 of the U.P. Land Revenue Act was rejected.

(3.) Brief facts of the present case, inter alia, are that petitioner has moved one application under Section 33/34 of the U.P. Land Revenue Act saying that existing khasra No. 2207 (old number 1078M) was never bequeathed in favour of Jagminder Singh nor his name was directed to be mutated over the land of old khasra No. 1078 M; however, near about 2004, name of Jagminder Singh, respondent, herein was entered over the land of khasra No. 2207 (old No. 1078M), therefore, his name should be deleted from the revenue record over the khasra No. 2207 and name of the petitioner should be recorded in the revenue record over the land of khasra No. 2207; application for correction so moved by the petitioner was allowed by the Assistant Collector, 1st Class, Rishikesh, vide order dated 03.014.2014; order dated 03.04.2014 was assailed by the respondent herein in the Revision No. 89 of 2013-14, under Section 219 of the U.P. Land Revenue Act; revision so filed by the respondent was allowed vide impugned order dated 19.06.2015; feeling aggrieved, petitioner has approached this Court by invoking supervisory jurisdiction of this Court, under Article 227 of the Constitution of India. Undisputedly, land of khasra No. 2207 is now part of khata khatuni No. 301. Undisputedly, petitioner is not a co-bhumidhar of khata khatuni No. 301.