HAJRA Vs. FINANCIAL COMMISSIONER (REVENUE), J&K GOVERNMENT, JAMMU

JUDGEMENT

(1.) In the instant petition filed under Article 226 of the Constitution of India, the petitioner herein has implored for the following reliefs: Sr. No. 6

(2.) The facts under the shade and cover of which the instant petition has been filed by the petitioner herein are as under:

(3.) The petitioner has questioned both the order of the Divisional Commissioner, Jammu as also the order of the Financial Commissioner, Jammu dtd. 6/12/2017 and 16/1/2019 respectively in the instant petition on multiple grounds including the one that the Divisional Commissioner, Jammu as also the Financial Commissioner, Jammu have had no power to set aside the order dtd. 29/9/1980 as the same was not under challenge and that the same had become final between the parties and in absence of any challenge to the said order, the mutation No. 1645 attested in favour of Mst. Hajra, the petitioner herein on the basis of the Will made in her favour and also as being a Khana Nisheen daughter could not have been set aside more so after a considerable period of time at the instance of Mst. Mursa, the predecessor-in-interest of the private respondents herein in the revision petition admittedly hopelessly time barred.