MOHAMAD SHAFI Vs. AB. AHAD WANI

JUDGEMENT

(1.) PETITIONERS have questioned order dated 1 -12 -2004 passed by respondent No. 4 in a revision petition filed by respondents 1 to 3 on the grounds taken in the writ petition. Before proceeding further, it is apt to notice the brief facts of the case.

(2.) IT appears that there was a long drawn litigation vis -a -vis land measuring 17 kanals, description of which is given in the impugned order, between the parties. Parties have undergone several rounds of litigation both before the revenue courts as well as civil courts, but the matter appears to have not rested anywhere.

(3.) IT appears that the Collector (Deputy Commissioner) on remand, decided the matter vide judgment dated 1 -4 -1989 and attested mutation of inheritance in favour of Mst. Mali only, under customary law. The said order of Collector has also not been questioned by any party.