LAWS(MPH)-2024-4-76

RAJARAM Vs. UMA TIWARI

Decided On April 16, 2024
RAJARAM Appellant
V/S
UMA TIWARI Respondents

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by Counsel for the petitioner that respondent had filed an application for mutation of her name on the basis of Will in revenue records in respect of 1/6th share in survey No.297, 330, 332, 879, total area 0.570 out of 3.420 hectares.

(3.) It is submitted by counsel for the petitioner that Naib Tahsildar by order dtd. 19/11/2021 allowed the application on the basis of the said Will. The S.D.O. Rajnagar, District, Chhattarpur by order rated 27/1/2022 passed in case No.152/appeal/2021-22 and No.166/appeal/2021-22 allowed the appeal and set aside the order passed by the Naib Tahsildar. However, the Additional Commissioner, Sagar Division Sagar, by order dtd. 11/9/2023 passed in Appeal No.730/appeal/A-6/ 2021-22 has set aside the order passed by the S.D.O. and has restored the order dtd. 19/11/2021 passed by the Naib Tahsildar, Circle Chandra Nagar, Tahsil Rajnagar, District Chhattarpur.