ARVIND DWIVEDI Vs. NAVAL KISHORE

JUDGEMENT

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

(2.) Since, the controversy in hand lies in a narrow campus, therefore, it is suffice to mention here that one Bitti Bai was the owner of the land in dispute. The respondent No.1 made an application for mutation of his name on the basis of Will executed by Bitti Bai whereas petitioners also claimed their title on the basis of another Will executed by Bitti Bai in their favour. The petitioners are the grandsons of Bitti Bai. The Application filed by respondent No.1 for mutation of his name on the basis of Will was allowed by Tahsildar and appeal filed by petitioners was rejected by SDO.

(3.) Being aggrieved by order dtd. 18/07/2014 passed by SDO Bhander, District Datia in Appeal No.30/Appeal/12-2013, petitioners preferred an appeal, which was dismissed by Additional Commissioner, Gwalior Division, Gwalior by order dtd. 09/10/2019 passed in case No.67/2013-14/Appeal.