SAJA BANOO Vs. J&K, SPECIAL TRIBUNAL

JUDGEMENT

(1.) This Intra Court Appeal is directed against the Judgment dtd. 8/2/2021, for short impugned Judgment, passed by the writ Court in a petition bearing OWP No. 1790/2017, whereby the said petition of the petitioners-appellants has been dismissed. The appellants seek setting aside of the impugned Judgment on the grounds taken in the memo of appeal.

(2.) In order to appreciate the controversy as set out in the instant appeal as also in the petition, it is desirable that the facts that led to filing of the instant appeal are taken note of in brief, thus:

(3.) Mutation Nos. 2511 dtd. 20/8/1989 and 2728 dtd. 1/8/1991 in respect of land measuring 01 Kanal and 3' Marlas under Khasra No. 2100/536 in estate Beerwa Budgam, were set aside by the Joint Agrarian Reforms Commissioner, Srinagar, in terms of order dtd. 29/7/2015, after having been assailed before him by the respondent No. 4. The appellants being the beneficiaries of the mutations in question, challenged the order of the Joint Agrarian Reforms Commissioner before the J&K, Special Tribunal, for short 'Tribunal' by way of a revision petition, which was, upon consideration, dismissed by the Tribunal in terms of order dtd. 31/10/2017.