MRIDULA CHIB Vs. UT OF J&K

JUDGEMENT

(1.) The petition is taken up for final disposal with the consent of learned counsel for the parties.

(2.) The case of the petitioner is only to the extent that despite the execution of the Sale Deed and registration of the same on 12/2/2020 in favour of the petitioner, the mutation has not been attested in her favour of the respondent Nos. 2 and 3. The petitioner approach the respondents to do the needful but no positive response came from the said respondents.

(3.) The petition is disposed of with a direction to the respondents to consider and pass orders on the application if filed by the petitioner qua the mutation on the basis of Sale Deed purportedly executed in favour of the petitioners within a period of three weeks from the date copy of the order is made available by the petitioner to the concerned authorities.