RAJ DHAR Vs. ADDITIONAL COMMISSIONER ADMINISTRATION BHORIK GAYA

JUDGEMENT

(1.) This writ petition is directed against order dated 6th March, 2006, passed by Additional Commissioner (Administration), Vindhyachal Division, Mirzapur allowing revision of Opp. party No. 2.

(2.) The matter relates to mutation on the death of Sunri.

(3.) It transpires from the record that on the basis of an ex parte report submitted by Revenue Inspector/Supervisor Kanungo, petitioners' names were entered into revenue records in exercise of power under Section 33-A of the U.P. Land Revenue Act. Thereafter contesting Opp. party No. 2 also filed an application for mutation claiming possession on the basis of a will allegedly executed by Sunri. This application was rejected by Additional Tehsildar and by the Appellate authority. A revision preferred against said orders was allowed and the matter was remanded back to the Mutation authority to decide the same on merits in accordance with law.