REGENT COMPUTRONICS PVT. LTD.

Dhruv Kumar Dwivedi Appellant

V/S

Rajbhan Dwivedi Respondents

Referred Judgements :-

BARRY V. BUTLIN [REFERRED TO]
FULTON V. ANDREW [REFERRED TO]
FULTON V. ANDREW [REFERRED TO]
VELLASAWMY SERVAI V. SIVARAMAN SERVAI [REFERRED TO]
HARMES V. HINKSON [REFERRED TO]
MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 227 of Constitution of India has been filed seeking following relief(s):-

(2.) It is the case of the petitioner that the petitioner had filed an application for mutation of his name on the basis of will, although the application has been allowed by the Naib Tahsildar and affirmed by Sub-Divisional-Officer but it has been set aside by the Commissioner by holding that the mutation of the will is not permissible and if propounder of a will wants to take advantage of the will, then he has to seek declaration from the Civil Court of competent jurisdiction.

(3.) It is further submitted that now the petitioner has also filed a civil suit.

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DHRUV KUMAR DWIVEDI Vs. RAJBHAN DWIVEDI

Referred Judgements :-

JUDGEMENT

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