AAGA KHAN JILANI Vs. FARHAT AARA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been challenging the order dated 24-4-2019 passed by President, Board of Revenue in case No. 1/Revision/Vidisha/Land revenue/2017/6189 and order dated 23-11-2017 passed by Commissioner, Bhopal Division, Bhopal in case no. 585/Appeal/2014-15.

(2.) The undisputed fact is that the land in dispute originally belongs to the respondents no. 1 to 11 or their predecessors

(3.) It is the contention of the Counsel for the petitioners that the petitioners filed an application for mutation of their names on the ground that an oral lease for a period of six years was given to them and thus they have acquired the status of occupancy tenant and therefore, they be declared as Bhumiswami. The application was allowed by the Tahsildar by order dated 20-5-1985, and the petitioners were declared Bhumiswami on the ground that they are in possession of the land in dispute by virtue of an oral lease which was granted for a period of six years.