DHARAM SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The prayer made by the petitioner in the present petition is for issuance of direction to the respondent No. 2 to perform his statutory duties by attesting mutation in favour of the petitioner for the land measuring 17 kanals 15 marlas falling under khasra No. 959 situated at Mazua Poochal, Tehsil and Distirct, Kishtwar.

(2.) Mr. K. D. S. Kotwal, learned Dy. AG submits that he has no objection to the prayer made by the petitioner.

(3.) In view of the above, the present petition is disposed of with a direction to the respondent No. 2 to pass appropriate order in accordance with law with respect to the application stated to have been filed by the petitioner, provided there is no legal impediment. However, the petitioner shall be at liberty to file fresh application along with this order in the office of the respondents, if need arises. Needful shall be done within a period of two months from the date a copy of this order is made available to the respondent No. 2.