GAFFAR DAR Vs. STATE

JUDGEMENT

(1.) PETITIONERS seek issuance of writ of Certiorari to quash the order dated 11.5.2004 passed by respondent No. 2, Financial Commissioner, whereby he has allowed the application seeking condonation of delay.

(2.) PETITIONERS aggrieved of the impugned order have challenged it by means of the present petition on the ground that the respondent No. 2 arbitrarily, mechanically and without application of mind to the law has allowed the application for condonation of delay.

(3.) IT is recorded in the impugned order that the respondents have stated that they had no knowledge of the impugned mutation Nos. 190, 254, 257, 286, 295, 336 of village Kothipora till 29.10.2001. On getting knowledge they applied for obtaining certified copy of the mutations. It is stated that Parti -Sarkar is said to have gutted in fire, therefore, copy of Parti -Patwar was issued to the respondents on 01 -05 -2001.