HARSH Vs. RADHA BAI

JUDGEMENT

(1.) This petition under Article 227 of the Constitutio of India has been filed against the order dated 20-8-2018 passed by Additional Commissioner, Bhopal Division Bhopal in case N. 167/Appeal/2017- 18 by which the appeal filed by the petitioners has been rejected.

(2.) It is submitted that by order dated 21-11-2007, a partition had taken place between Kamal Singh (Grand Father of Petitioners), Mahendra Singh (Father of Petitioner No.1) and Rajesh Singh (Father of Petitioner no.2). The land which had fallen to the share of Kamal Singh was bequeathed by him to the petitioners by executing a "Will" dated 2-9-2011. Accordingly, the petitioners moved an application for mutation of their names on the basis of the "Will" which was rejected by the Tahsildar by order dated 27-6-2017.

(3.) Being aggrieved by the order dated 27.06.2017 passed by the Tahsildar, the petitioners preferred an appeal, which was allowed by the SDO by its order dated 03.10.2017 passed in Appeal No. 162/Appeal/2016-17 and the said order was challenged by the petitioner before the Court of Additional Commissioner, Bhopal Division, Bhopal and the appeal has been dismissed by order dated 20.08.2018 passed in Case No. 167/Appeal/2017-18.