(1.) Heard Finally.
(2.) This petition under Article 226 of Constitution of India has been filed seeking following reliefs:
(3.) It is the case of petitioners that respondent No.5 filed an application for mutation of his name on the basis of Will executed by Late Ajay Kumar Shukla. The said application was allowed by Tahsildar, Tahsil Chhatarpur City, District Chhatarpur by order dtd. 5/8/2021 passed in Revenue Case No.114/A-6/2021-22. Being aggrieved by the said order, petitioners preferred an appeal, which was allowed by SDO (Revenue) Chhatarpur, District Chhatarpur by order dtd. 18/11/2021 passed in Appeal No.87/Appeal/A-6/2021-22. Feeling aggrieved by order passed by the SDO (Revenue) Chhatarpur, District Chhatarpur, respondent No.5 preferred an appeal No.692/Appeal/2021- 22 before Commissioner, Sagar Division Sagar, who after relying upon the Will, has allowed the appeal by order dtd. 12/2/2024 and restored the order of Tahsildar.