KARTAR SINGH Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) This is a revision petition against order of Financial Commissioner dated 16.12.1997 and of Divisional Commissioner dated 5.12.1988.

(2.) The brief facts of the case are that predecessor of petitioner owned land more than 182 kanals and out of that khasra No. 126 5 kanals 5 marlas and Khasra No. 505, 9 kanals and 5 marlas total 14 kanal 10 marlas are subject matter of this revision. This land is situated in Vijaypur. These two khasras Nos. were recorded as Gair-Mumkin Mufai aam but these khasra No. were mutated in 2008 vide Mutation No. 374 in favour of State. The petitioner filed revision in 1988 before Divisional Commissioner Jammu and Financial Commissioner decided revision in 1993 and 1997.

(3.) During pendency of petition in this court, the court of Financial Commissioner did not submit record for 11 Vi years so counsel of petitioner prayed that the copy of mutation is on file which is sufficient alongwith copies of judgements to decide the case which prayer was accepted.