LAWS(MPH)-2024-2-57

VIJAY SINGH YADAV Vs. KRISHNA YADAV

Decided On February 17, 2024
VIJAY SINGH YADAV Appellant
V/S
KRISHNA YADAV Respondents

JUDGEMENT

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

(2.) It is submitted by counsel for petitioners that as per the M.P. Bhu-Rajaswa Sanhita (Bhu-Abhilekhon main Namantaran) Niyam, 2018 (In short 'Niyam, 2018'), the name can be mutated in the revenue records on the basis of Will, therefore, revenue authorities are well within their rights to direct the mutation of names on the basis of Will.

(3.) Considered the submissions made by counsel for petitioners.