SATTAR DIN Vs. MIR MOHD

JUDGEMENT

(1.) Parties are at dispute over land measuring 5 marlas comprising Khasra No. 365 situate at village Sarthal Tehsil Haveli (Poonch). They have been fighting it out in various Forums ultimately landing up in this Court with this writ petition, directed against the order passed by the J. and K. Special Tribunal, Jammu dated 6/04/1990.

(2.) The Tribunal on a revision petition of respondent has in turn upset the order of Custodian dated 17/05/1989 vide which land had been ordered to be restored to petitioner.

(3.) The sole point canvassed before me is that it was not open to respondent to file revision petition before the Tribunal. It is suggested that he could have only filed an appeal and not revision petition as per mandate of S. 30 of J. and K. State Evacuees (Administration of Property) Act.