ATTA MOHD Vs. STATE J&K

JUDGEMENT

(1.) THE facts leading to the filing of this Writ Petition may be stated thus:-

(2.) NOOR Hussain-respondent No.8 filed an Application with Settlement Tehsildar, Satwari-Digiana, Jammu for making up deficiency of his share in land comprised in Khewat No. 15 situated at Narwal Bala, Tehsil and District Jammu pursuant to the final Judgment of Collector, Assistant Commissioner (G), Jammu dated 01.03.1993 in File No. 108/ACG-1987-88.

(3.) THE status quo order was later withdrawn by the learned Settlement Officer proceeding on the premise that he had no jurisdiction to issue the status quo order because the order questioned in the Appeal was a consequential order passed in compliance to the earlier concluded Judgment of the Collector, Assistant Commissioner (G) between the parties. He, however, kept the Appeal pending for final adjudication. Revision preferred against the Settlement Officer's Order vacating status quo order was dismissed by Joint Settlement Commissioner, Jammu on November 20, 2006. Questioning the orders passed by the Subordinate Settlement Authorities, the petitioners approached the Financial Commissioner (Revenue).