KHALIQ PARRAY Vs. STATE OF J AND K

JUDGEMENT

(1.) The challenge in this writ petition is to the dismissal order dated 4th of October, 2000 passed by Financial Commissioner (Revenue), in three revision petitions on the grounds taken in the writ petition.

(2.) Respondents 3 to 5 have filed reply. Mr. Chesti, learned Counsel for the Respondents 1 and 2 stated that the dispute is between the Petitioner and the private Respondents 3 to 5 and has chosen not to file reply.

(3.) Tehsildar Consolidation Pattan-Respondent No. 2, passed mutation Nos. 436, 1533 and 1538. Thereafter, writ Petitioner questioned the said mutations by the medium of revision petition before the Financial Commissioner came to be rejected. By the medium of this writ petition, Petitioner has questioned the said order mainly on the ground that mutation orders came to be passed at his back, he has not executed any gift deed in favour of the private Respondents, and has not made any statement during the mutation proceedings. He has denied execution of document dated 1st of January, 1998.