GIRDHARI LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner under Articles 226/227 of the Constitution of India for directing the official respondents to correctly incorporate in the revenue record the orders passed by respondent Nos. 2 to 4 on the application of respondent Nos. 5 to 7 for correction of Khasra Girdawari.

(2.) Brief facts of the case are that land measuring 100 kanals situated in Village Chak Harnoli was allotted to late Amar Nath son of Milkhi Ram vide sale certificate dated 07.01.1984. Accordingly, mutation No. 1839 was sanctioned in the name of late Amar Nath. The said allottee Amar Nath sold the land to late Sh. Ishar Dass son of Bhula Ram, resident of Village Chatha, District Jammu (J&K) vide registered sale deed dated 26.09.1984. Mutation No. 1847 was sanctioned in favour of Ishar Dass on the basis of sale deed. The said Ishar Dass was recorded as owner in possession of the land so purchased till his death. Ishar Dass died on 30.03.1993. On the demise of said Ishwar Dass, the land in dispute was inherited by the petitioner on the basis of Will and mutation No. 2340 of inheritance of Ishar Dass was sanctioned vide order dated 21.10.2003.

(3.) Since then, the petitioner has been recorded as owner in possession of the land in dispute in the revenue record.