OM PARKASH Vs. REVENUE MINISTER, J&K

JUDGEMENT

(1.) THIS petition is directed against the order dated 26.4.1985 passed in Revision Petition by the respondent No.1, Revenue Minister reversing the order dated 10.1.1983 of the Joint Commissioner, Agrarian Reforms, Jammu.

(2.) THE brief resume of the facts is that the land under Survey Nos. 1435/1377/1336 measuring 6 kanals and 8 marlas situated in village Madi, Tehsil Reasi was owned by Prem Singh - Respondent No.6, who transferred the land by means of a gift deed executed on 28.12.1971 and registered on 30.12.1971. The petitioner claims to be an owner of the land as a consequential effect of the gift deed Mutation No. 998 dated 17.1.1973 was attested by Naib -Tehsildar, Reasi to give effect to the gift deed in the revenue record. The revision was preferred against the Mutation by respondents 4 and 5 and the Financial Commissioner upset the Mutation under order dated 30.9.1980.

(3.) THE Tehsildar, Agrarian Reforms, Jammu - Respondent No.3 attested Mutation No. 1189 under Section 4 of the Jammu and Kashmir Agrarian Reforms Act 1976, (hereinafter called Act No. XVII of 1976} on 11.6.1982 and transferred land to the State declaring the respondents 4 and 5, legal heirs of the recorded tenant Kripoo, as prospective owners.