RAM LAL Vs. STATE OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Briefly stated facts in the present case are that Mutation Nos. 437 and 438 were attested under Ss. 4 and 8 of the Agrarian Reforms Act in favour of the petitioners by conferring the ownership rights on 24/2/1984. These mutations were challenged by Chaman Lal S/o Sh. Sheetal Dass in an appeal before the Joint Agrarian Reforms Commissioner, Jammu, who vide his order dtd. 12/4/1986 allowed the appeal and remanded the case to SDM, Reasi for de novo enquiry.

(3.) In terms of order dtd. 6/3/1991, the Sub-Divisional Magistrate (Collector), Reasi held that as Chaman Lal was adopted son of Sheetal Dass he was entitled to inherit the said property. The petitioners challenged the order dtd. 6/3/1991 in an appeal before Joint Financial Commissioner, which was dismissed vide order dtd. 27/9/1993. Thereafter, a revision petition was preferred by the petitioners against the said order before the learned J&K Special Tribunal, Jammu and the same was allowed by the Tribunal vide order dtd. 14/3/1997, holding the petitioners to have acquired the ownership rights. Chaman Lal again assailed the order dtd. 14/3/1997 of the learned Tribunal in OWP No. 253/1999 which was dismissed vide order dtd. 17/12/1999. This order was assailed by him in LPAOW No. 12/2000, and the Hon'ble Division Bench, dismissed his appeal along with connected applications vide order dtd. 3/9/2013 as the Hon'ble Division Bench did not find any reason to differ with the view taken by the writ Court, while upholding the judgment of J&K Special Tribunal, Jammu. This order has attained finality.