SHAKUNTALA DEVI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The petitioners who were applicants in the initial court of the Tahsildar have filed this petition under Article 226 and 227 of the Constitution of India for issuing appropriate writ to quash the order dated 22.5.2012, (Ann.P-5), passed by the respondent no.1, Board of Revenue in Revenue Revision No. 181-Two/03.

(2.) The facts giving rise to this petition in short are that the petitioners herein claiming themselves to be the natural heirs and legal representatives of the deceased Bhagwat Prasad Jaiswal had filed Revenue Case No.28- A-6/2000-2001 in the Court of Suhagpur under Section 109 and 110 of the M.P. Land Revenue Code, in short "The Code" for mutation of their names in the revenue record as Bhumswami of the disputed land at the place of late Bhagwat Prasad Jaiswal.

(3.) After holding the proceeding in such Revenue Case No. 28-A-6-2000-2001, on consideration by allowing the application of the petitioners, their names were directed to be mutated in the records of right at the place of late Bhagwat Prasad Jaiswal as Bhumiswami by the Tahsildar vide order dated 28.2.2001.