RAMANLAL Vs. NIYAJ MOHAMMAD KHAN AKHIL KHAN

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of parties, taken up for final hearing.

(2.) It is the case of the petitioners that mutation entry is revenue records was taken in the name of the petitioners, way back in the year 1980. According to the petitioner, after a lapse of about 22 years, the respondent No.1 to 6, moved the Superintendent of Land Records by filing an appeal as the mutation entry was taken by the city Survey Officer and in the said appeal, filed two applications, one for seeking condonation of delay in filing of the appeal and the second for stay of the mutation entry recorded in the year 1980. The Superintendent of Land Records, condoned the delay and proceed to admit the appeal. He also passed interim orders granting stay to the mutation entry taken in the year 1980.

(3.) Aggrieved by the orders passed by the Superintendent of Land Records, the petitioners preferred a revision before the State Government. The petitioners were served with a communication from the State Govt. that the petitioners should file a proper appeal before the Deputy Director of Land Records, challenging the order passed by the Superintendent of Land Records dated 30-1-2003. By so advising the petitioners to prefer an appeal before the said authority, the State Govt. proceeded to grant stay to the impugned order dated 30-1-2003. Obviously, the stay order was passed so as to enable the petitioners to move the appellant authority.