ANIL KUMAR GUPTA Vs. ASHOK KUMAR GUPTA

JUDGEMENT

(1.) With the consent of learned counsel for the rival parties, matter is heard finally.

(2.) The instant writ petition was earlier filed as M.P. No. 1558/2021 and vide order dtd. 07/11/2025, it was permitted to be converted as writ petition which has been registered as W.P. No. 44476/2025.

(3.) The instant writ petition under Article 226 of Constitution of India has been filed by the petitioner challenging the order dtd. 24/08/2017 passed by the Sub Divisional Officer, Ambah, District Morena, whereby, the appeal preferred by the respondent against the mutation order dtd. 22/02/2014 passed by the Tehsildar was allowed. The petition also challenges the order dtd. 12/03/2021 passed by the Additional Commissioner, Chambal Division, Morena, whereby, the second appeal preferred by the petitioner against the order passed by the SDO was rejected.