CHAND KAUR AND DANI Vs. RAM CHAND

JUDGEMENT

(1.) This a petition for revision of the order dated the 17th December, 1968, of the Commissioner, Patiala Division, rejecting the petitioners' appeal from the order dated the 9th September, 1968, of the Collector, Bhatinda whereby permission was accorded for reviewing the order dated the 27th June, 1961, of the Assistant Collector, 2nd Grade, Mansa, sanctioning mutation No. 2911 of village Dedharan Tehsil Mansa.

(2.) Amar Singh died issueless and without leaving any widow. His mutation of inheritance was entered and sanctioned on the 27th June, 1961, in favour of the petitioners and the respondent in equal shares. They are the daughters and son of the brother of the deceased. The mutation was entered some time before the 21st June, 1961. It was stated that Amar Singh had died about three years ago. The mutation was sanctioned in the presence of the respondent. The orders passed by the Assistant Collector, 2nd Grade, were not contested in appeal or revision by any of the parties.

(3.) It was contended before me that the orders dated the 27th June, 1961, of the Assistant Collector, 2nd Grade, Mansa had become final since no appeal or revision was filed by any of the parties. An application for review could not be entertained after the lapse of nearly seven years particularly when the orders passed during the mutation proceedings stood in-corporated in the Jamabandi. Moreover, the grounds on which the orders dated the 27th June, 1961, were sought to be the reviewed were within the knowledge of the respondent when the mutation was originally sanctioned.