MORI DEVI Vs. RASAL KANWAR

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioner, are that one Smt. Mohan Kanwar W/o of Late Sagat Singh preferred an appeal under Sec. 75 of the Rajasthan Land Revenue Act, 1956 (hereinafter referred to as 'Act of 1956') alongwith an application under Sec. 5 of the Limitation Act, 1963 before the Additional District Collector-CumSub Divisional Officer, Pali against the respondent no.5 to 18, stating therein that a land comprising khasra nos. 1869, 2264 and 2265 situated in Village Gundoj, Tehsil Pali was possession of the one Panney Singh and Late Sagat Singh, and after the death of Panney Singh, name of Moti Singh (father of respondents no.5 to 8) and Kalyan Singh (father of respondents no.9 to 11) were shown as legal representatives of Late Panney Singh, in respect of the land in question, whereupon, the land in question registered in the name of Moti Singh and Kalyan Singh and mutation entry no. 898 dtd. 7/1/1976 was recorded in the revenue records.

(3.) Learned counsel for the petitioner submitted that the mutation entry was challenged after a gross delay of 31 years and the same was condoned by the learned Additional District Collector, which is highly illegal and unjustified in law.