(1.) THE revision petition has been filed under Section 16 of the Punjab Land Revenue Act, 1887 against the order dated 25.1.2001 passed by the Additional Commissioner (Appeals), Jalandhar Division, Jalandhar.
(2.) THE brief facts of this case are that mutation No. 1391 of village Rajapur, Tehsil and District Kapurthala was sanctioned by A.C. 1st Grade on 25.10.1995 on the basis of letter No. L -1/22/339/5763 -5856 dated 13.6.1972 and land measuring 6 kanal in khasra No. 23//2 was transferred from the ownership of 'Shamlat Tarf Phumman Hasab Rasd Raqaba Khewat' in the name of Punjab Wakf Board. Aggrieved by this order the respondents preferred appeal before Collector who while accepting the appeal on 13.6.1996 held that previously also mutation No. 1316 was entered but rejected on 17.9.1994 and subsequently the other mutation for the same cause cannot be sanctioned. This order was challenged before Addl. Commissioner (A), Jalandhar Division Jalandhar by the petitioner contending that Mutation No. 1391 was not entered on the basis of same cause. But the Additional Commissioner found no force in petitioner's plea and dismissed the appeal vide order dated 25.1.2001. Hence, the present revision before this court.
(3.) I have heard ld. counsel for both the parties and gone through the record of the case. The point raised by Counsel for the petitioner have thoroughly been considered and thrashed out by the Commissioner as well as Collector and they have rightly come to the conclusion that both the mutations have been entered on the basis of same cause. Moreover, the letter issued by Director Land Record is general in nature and not specifically related to the instant case. Since the mutation No. 1316 entered on the basis of letter of Director Land Record was rejected, the ruling cited by counsel for the respondent is very much relevant and applicable to this case and as such second mutation could not have been entered and sanctioned. In these circumstances, I find no reason to interfere in the order of Commissioner as well as Collector. I therefore uphold the order of Commissioner as well as Collector and dismiss the revision petition. Announced. Petition dismissed.