SWARN LAL Vs. UT OF J&K AND LADAKH

JUDGEMENT

(1.) The petitioners have challenged order dtd. 21/12/2023 passed by the Additional Commissioner, Jammu (with powers of Divisional Commissioner), whereby a revision petition filed by the petitioners against mutation No. 21 dtd. 2/9/2011 passed by the Tehsildar, Jammu, has been dismissed.

(2.) Issue notice to private respondent Nos. 5 to 8 in the first instance. Mr. Ajay Gupta, Advocate enters appearance and accepts notice on behalf of respondent Nos. 5 to 8.

(3.) With the appearance of Mr. Ajay Gupta, Advocate caveat stands discharged.