MANSOOR AHMED Vs. SPECIAL TRIBUNAL, J&K

JUDGEMENT

(1.) MUTATION no. 1634 attested by Naib Tehsildar Rajouri on March 11, 1997, conferring occupancy tenancy rights on Mansoor Ahmed petitioner, was called in question by Abdul Karim, the predecessor -in -interest of Begam Jan and others, the respondents, insofar as it pertained to land measuring 5 kanals comprised in Khasra no. 340 and 5 kanal 19 marlas comprised in Khasra no. 140 min, situated at Rampur Rajouri, before Additional Deputy Commissioner Rajouri.

(2.) ALLOWING the appeal, the impugned mutation was set aside and the matter remanded for fresh consideration, vide learned Additional Deputy Commissioner Rajouris order of April 17, 1999. Jammu and Kashmir Special Tribunal, however, set aside this order and directed fresh disposal of the appeal.

(3.) LEARNED Additional Deputy Commissioner Rajouri, accordingly, after hearing the parties and considering the facts and circumstances of the case dismissed respondent Abdul Karims appeal and upheld mutation no. 1634 vide his order of February 03, 2001.