DINESH KUMAR Vs. SARVESHARI

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution, the petitioner has called in question the order of the Revenue Board dated 1.5.2012.

(2.) Brief facts necessary for adjudication of this matter are as under:-

(3.) The case of the petitioners is that the father of the petitioners, namely, Prahlad and Keshav and Raghunath were brothers. They were co-owners of the property. Keshav died in the year 2000 and as per family partition deed, the land was required to be mutated in favour of the petitioners. A civil suit is also pending in the court of Civil Judge Class-2, Sabalgarh and, therefore, Tahsildar has committed an error in not noticing the petitioners.