RAMESH Vs. FINANCIAL COMMISSIONER (REVENUE) HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking following relief:-

(2.) This case was adjourned sine die on 19.05.2014 and has been listed after informing the counsel. There is no representation on behalf of the counsel.

(3.) Dispute in the present writ petition is regarding mutation No.9248-A which according to the petitioners has been sanctioned illegally. Initially the land belonged to Randhir Singh (father of the petitioner) who suffered a conditional Will (Annexure P-6) in favour of petitioner and his two wives and as per the Conditional Will, the mothers of the petitioner Smt. Kitabo and Pyari could not transfer the title of the land in question either by way of sale deed or by mortgage. However, according to averments, Kitabo and Pyari in violation of the conditional Will wrongly executed the sale deed of the land in favour of the respondents. A mutation No.9248-A entered on 21.04.1983 in the revenue record but the same could not be sanctioned for more than 24 years i.e. up to year 2007. However, on 27.09.2008, the above said mutation No.9248-A has been sanctioned/restored wrongly and illegally by Assistant Collector, 2nd Grade, Rohtak (Annexure P-1).