WALI MOHAMMAD MAGREY Vs. ALI MOHAMMAD GUJREE

JUDGEMENT

(1.) These two Letters Patent Appeals call in question the common judgment and order dtd. 6/3/2018 of the learned Writ Court allowing two writ petitions, OWP nos. 1396/2012 and 1397/2012, filed by respondent no.1 herein challenging a common order dtd. 17/9/2012 passed by the Joint Financial Commissioner (AR), J&K, Srinagar, in two revision petitions against mutations filed by the appellants herein.

(2.) The appellants herein filed two revision petitions on 25/7/2005 before the Joint Financial Commissioner, challenging mutation nos. 164 and 192 of village Nagabal, Ganderbal, attested by Naib Tehsildar, Ganderbal, on 14/8/1993 and 9/4/1994, respectively. The respondent no.1 herein, who happened to be respondent no.3 in the aforesaid two revision petitions, filed two separate applications in the aforesaid two revision petitions with the prayer that the revision petitions be dismissed as time barred. It was pleaded by him therein that since the revision petitions against the mutations in question had been filed after almost 12 years' delay and no application for condonation of delay was filed, nor any sufficient cause was shown for such delay, the revision petitions were not maintainable.

(3.) The Joint Financial Commissioner, by a common order dtd. 17/9/2012 dismissed the applications so filed by respondent no.1 herein, holding the revision petitions maintainable and posting the case for further hearing on 15/10/2012.