JANGBIR Vs. CHATTAR SINGH

JUDGEMENT

(1.) NONE present on behalf of the respondents, they are, therefore proceeded against ex-parte.

(2.) THESE are two references from Commissioner, Hissar Division wherein the parties have filed revisions before him in the mutation case against the orders passed by Collector Bhiwani dated 9.5.1983 and Assistant Collector, Ist Grade, Siwani dated 10.1.1983. The Commissioner after going through the record of the case and orders passed by the lower revenue officers has come to the conclusion that they suffer from material irregularity and illegality. He has, therefore, recommended that the orders be set aside and the case be remanded to Assistant Collector 2nd Grade to enter and attest mutation according to the decree of the Civil Courts dated 2.5.1972.

(3.) THE Collector while dismissing the appeal seems to have taken into account the stay orders dated 3.1.1983 granted by Sub Judge Bhiwani which was as under :-