SMT. BIMLA RAINA Vs. STATE AND OTHERS

JUDGEMENT

(1.) By the instant petition, the petitioner has sought for writ of certiorari to the effect that order dated 14/10/2014, for short, impugned order, passed by respondent No. 2, dismissing the revision petition filed in terms of Section 15 of the J&K Land Revenue Act, by the petitioner, be quashed. Besides writ of mandamus is also sought for to the effect that respondents be directed to restore the correct entries in the relevant revenue records as mandated by the Government Order No. 60-C of 1944 dated 10.1.1944.

(2.) The order impugned has been inter alia challenged on the grounds that the order impugned is illegal, infested with an error apparent on the face of record; that it is an outcome of non-application of mind; that Government order dated 10.01.1944 has not been taken into consideration at all; that it is an outcome of improper exercise of jurisdiction; that respondent No. 4 has gone beyond jurisdiction in the matter; that it is not supported by any relevant material; that it is based on excess exercise of power and that respondent No. 3 was incompetent in law to set aside the orders dated 14.9.2007; 16.9.2009 and 17.9.2009 passed by the subordinate authorities. Etcetera.

(3.) Upon notice respondents appeared and reply was also filed by respondents. &. to 10 which has been treated, at request, as counter in terms of order dated 27.8.2015 and the right of filing rejoinder also stands closed.