RANBIR SINGH Vs. JODHA RAM

JUDGEMENT

(1.) S/Shri Ranbir Singh and Ramesh Chand have filed this revision petition against the order dated 17 -3 -1988 of the Commissioner, Mandi Division.

(2.) The facts of the case briefly stated are that Shri Jodha Ram, father of the petitioners, executed a gift deed in respect of his 2/3rd share in Khasra Nos 584 and 585, classified as Gair Mumkin Abadi\ in favour of the petitioners. Mutation No. 205 was entered on 6 -11 -1985 in pursuance of gift deed - The Assistant Collector, II Grade, Barsar, rejected the mutation on 23 -12 -19 5 on the ground that house and courtyard of Shri Ranjit Singh, respondent No 2 were situated on these two Khasra numbers and the possession of 2/3rd share had not been passed to the petitioners Feeling aggrieved by this order, the petitioners preferred an appeal before the Sub -Divisional Collector, Barsar, who dismissed the same vide his order dated 25 -10 -1986. The first revision filed by the present petitioners against the orders of the Revenue Officers below was also dismissed by the Commissioner, Mandi Division, vide his order dated 17 -3 -1988, which is now the subject of the second revision before us,