(1.) This petition under Article 227 of the Constitution of India has been filed against the order dtd. 23/2/2024 passed by Additional Commissioner, Indore, Division Indore in Appeal No.251/appeal/2019-20 and order dtd. 29/8/2019 passed by Sub Divisional Officer (Revenue), Nepangar, District Burhanpur in revenue case No.34/appeal/2017-18 by which the order of mutation passed in favour of the petitioner on the basis of Will executed by grandmother of the petitioner has been set aside on the ground that revenue authorities have no jurisdiction to mutate the name of the beneficiary on the basis of will.
(2.) It is submitted by counsel for the petitioner that order of mutation was challenged after 15 long years, therefore, delay should not have been condoned.
(3.) Heard the learned counsel for the petitioner.