SANTOKH CHAND Vs. SPECIAL TRIBUNAL, J&K

JUDGEMENT

(1.) THE dispute between the parties pertains to land measuring one kanal 5 marlas comprised in Khasra No. 807/661 situated at Village Thill Tehsil Udhampur.

(2.) A mutation under Section 4 of the Jammu and Kashmir Agrarian Reform Act, 1976 was recorded by Assistant Commissioner, Udhampur in favour of the petitioner for the land measuring 1 kanal 5 marlas. Tehsildar Settlement, Udhampur, accordingly vide mutation No. 512 under Section 8 of the Act, declared the petitioner, owner of the land. These mutations were set aside by the Appellate Authority on the appeal of the respondents, remanding the case to Tehsildar Udhampur who had attested the mutation in favour of the respondents. Appeal of the petitioner against the order of the Settlement Tehsildar dated 2.11.1996 was dismissed as barred by time. The Jammu and Kashmir Special Tribunal, dismissed the revision of the petitioner holding that an area measuring 1 kanal 5 marlas stood recorded in the possession of the respondents till 1984 when the correction of entry was made by the Patwari under the orders of Assistant Commissioner (R), Udhampur who had made an entry which was impermissible because the Patwari did not have any jurisdiction to change the existing entry of the respondents. The Tribunal did not find any point of law or of public importance involved in the revision petition.

(3.) AGGRIEVED by the orders of the Subordinate Revenue Authorities, the petitioner has filed this writ petition seeking annulment of the impugned orders.