RAMDHAN Vs. PARBHATI

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dtd. 13/8/2021 passed by the learned Single Judge dismissing the writ petition filed by the appellants seeking issuance of a writ of certiorari as also praying for invoking supervisory jurisdiction under Article 227 of the Constitution of India.

(3.) Learned counsel for the appellants would argue that while the first authority properly appreciated the oral and documentary evidence on record in favour of the appellants because at the time when the application was filed, the names of the appellants were recorded in the revenue record, first and second appellate authority as also the learned Single Judge have adopted palpably erroneous approach, impermissible in law, that it was for the appellants to discloses as to under what authority their names were recorded