MOHAMMAD MAQBOOL Vs. STATE OF J&K

JUDGEMENT

(1.) In the instant petition filed under Sec. 226 of the Constitution of India, the petitioner herein has challenged order dtd. 27/3/2018, passed by the Financial Commissioner (Revenue) in case titled "Mst. Rehti Vs. Mohammad Maqbool and Anr."

(2.) Facts emerging from the record would reveal that one Shaban Ganie, the father of petitioners and respondent No. 3 herein, after his death had left landed estate at village Jawalapora, Budgam. While the petitioner 1 and respondent 3 are stated to be major at the time of their father's death, the petitioner 2 is stated to have been a minor at that relevant point of time.

(3.) Mutation No. 804 is stated to have been attested in the year 1986, qua the estate of the deceased Shaban Ganie, however, only in favor of petitioners herein, excluding respondent 3 herein, followed by Mutation No. 929, in terms whereof petitioner 2 herein, had surrendered her share inherited from her father, in favor of petitioner 1 herein.