AKBAR KHAN Vs. STATE

JUDGEMENT

(1.) THE dispute in this writ petition relates to land measuring 4 kanals and 9 marlas falling under Survey No. 637, situated at Perisabad Pora, Tehsil Budgam. It appears that mutation nos. 432, 581,587 came to be attested by the revenue officers/authorities under the Jammu and Kashmir Agrarian Reforms Act 1976, for short " the Act" in favour of respondent no. 3.

(2.) FEELING aggrieved, petitioner filed an appeal before the Joint Agrarian Commissioner against mutation no. 432 dated 2.5.1984. The appellate Court allowed the appeal and set aside the mutation no. 432.

(3.) FEELING aggrieved, respondent no. 1 preferred a revision petition before the Jammu and Kashmir Special Tribunal, Srinagar, which came to be allowed vide impugned order. It appears that respondent no. 1 is having sale papers in terms of orders of Aga Sahib -sale according to sharyat and a sale deed duly registered by Sub Registrar Budgam.