PADAM DEV Vs. DEV RAJ

JUDGEMENT

(1.) We have heard Shri R. K. Bawa, Advocate, learned Counsel for the petitioner and Shri A. K. Goel, Advocate, learned Counsel for the respondent No. 1 on the reference made by the Sub -Divisional Collector, Rampur vide his letter dated 24 -12 -1988 The record of the case has also been perused Shri Padam Dev Sharma s/o Shri Mela Ram had preferred this revision petition against the order dated 16 -3 -W83 of the Assistant Collector, II Grade (Settlement), passed on mutation No. 3150. Shri Padam Dev Sharma alleged that Shri Dev Raj Sharma, respondent No. 1, got the mutation attested in respect of the land measuring 6 1 bighas, situated in chak Ranot, Tehsil Rampur, District Shimla, which was in the ownership of his father, Shri Mela Ram It had been prayed by him that the impugned order dated 16 -3 -1983 on mutation No. 3150 be set aside The perusal of record reveals that mutation was attested on 16 -3 -1983 and it was not objected to by Sbri Mela Ram, father of the present petitioner, who was alive upto 2 -4 -1987. Technically also, the revision petition does not stand because all the LR.s of Sari Mela Ram have not been made party in this case. The revision petition filed by Shri Padam Dev Sharma is hopelessly time barred and he has not impleaded all the co -sharers as party in the case Moreover, the entries found their way in the Misal Haquiat In case, still the petitioner feels aggrieved, he may knock the doors of the Court of competent jurisdiction. The Misal Haqoiat (Parat Sarkar) of Chak Ranot be returned. Order be communicated. Petition disposed off