MST. NABZA Vs. MST. FATIMA

JUDGEMENT

(1.) In this petition, the petitioner has craved the indulgence of this Court in quashing the order dated 14.10.2014, passed by the Ld. Financial Commissioner (Revenue), in a revision petition bearing File No. 73/FC-AP.

(2.) The facts culled out from the petition of the petitioner are that she is the owner in possession of land measuring 3 kanals falling under Survey No. 751132 and land measuring 1 kanal and 13 marlas falling under Survey No. 1033/418, situate at Bonagam Shopian. The said land has been mutated in her favour vide a mutation bearing No. 1559 dated 09.01.2013. The said mutation has been attested on the basis of a Will Deed executed by the father of the petitioner in her favour in the year 2006. The said mutation was questioned by the respondent before the court of the learned Financial Commissioner (Revenue) in a Revision, which was decided by an order dated 14.10.2014, directing the Tehsildar to make fresh entries as per the Shariat Act.

(3.) The learned Financial Commissioner after scanning and evaluating the material placed before him, came to the following conclusion: