(1.) Dispute arose between petitioner and private respondent in respect of land measuring 4 Kanals and 12 Marals covered by survey No. 241 min situated at village Laddo. The land has been recorded in the name of respondent No.4 U/S 4 of the J&K Agrarian Reforms Act of 1976 (for short Act of 1976) for reason that the respondent No.4 have been in possession of the said land as tenant from year 1971.
(2.) Appeal was filed against the said order before Dy. Commissioner Pulwama, who is Designated Appellate Authority, under the Act of 1976. The Appellate Authority dismissed the appeal of the petitioner on the ground that the appellant made a statement that the land which is in possession of respondent No.4 was exchanged with him by the appellant, and that the land which is in possession of the appellant, has not been reflected in the revenue records. The Appellate Authority on the basis of the statement so made by the petitioner dismissed the appeal and directed him to file appropriate application for getting entries in the revenue records corrected.
(3.) It is this order which is called in question in this writ petition.