MANOHAR SINGH Vs. KIRPAL SINGH

JUDGEMENT

(1.) Shri Manohar Singh and two others have filed this revision petition under section 17 of Himachal Pradesh Land Revenue Act, 1954 against the order dated 8 -5 -1990 of the Commissioner, Shimla Division

(2.) The facts of the case briefly stated are that the Assistant Collector, II Grade, Kandaghat attested the mutation No. 213 on 6 -1 -1988 pertaining to village Chaima, Tehsil Kandaghat. in favour of the present petitioners. This order was challenged by Shri Kirpal Singh before the Sub -Divisional Collector, Kandaghat in an appeal, which was accepted by him on 24 -10 -1989. The learned Sub Divisional Collector vide his aforesaid order set aside the mutation of inheritance and remanded the case to the Assistant Collector for further proceedings. Shri Manohar Singh and others filed an appeal before the Commissioner against the order dated 24 -10 -1989 of the Sub -Divisional Collector but the same was dismissed by the Commissioner, shimla Division on 8 -5 -1990. Now the petitioners have come in revision before us against the orders of the Sub -Divisional Collector and the Commissioner, Shimla Division.

(3.) The name of Smt. Gulab Dei. respondent No. 2 was ordered to be deleted since she expired during the pendency of the revision petition. It was later on brought to the notice of this court that Shri Kirpal Singh, respondent No. 1 is the only legal representative of deceased Gulab Dei.