BHUPINDER KUMAR SON OF LATE SHRI RAVINDER DUTT, RESIDENT OF VILLAGE DANGYAR, TEHSIL KASAULI, DISTRICT SOLAN, H.P. AND ORS. Vs. STATE OF HIMACHAL PRADESH THROUGH THE SECRETARY(HOUSING) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-171 002,

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying for the following reliefs:

(2.) I have gone through the record of the case. The prayer made by the petitioners is that the respondents may be directed to incorporate the names of the petitioners as owners, to attest and sanction the mutation and other similar relief. Relief sought by the petitioners can not be granted in the nature of writ of mandamus. It is for the petitioners, to approach the Competent Revenue Officer by filing appropriate application so that the names of the petitioners are incorporated in the revenue record as owners or the prayer in regard to mutation is considered in accordance with law. There are disputed questions of fact which can not be decided in the present writ petition and in the absence of evidence having been led, no direction can be issued to the respondents as sought for by the petitioners. Therefore, there is no merit in the petition filed by the petitioners which stands disposed of accordingly. The petitioners are at liberty to approach the Civil Court for redressal of their grievances. In view of the above, the petition stands disposed of, so also the pending miscellaneous application(s), if any.