KAMLA KHINCHI Vs. KAMLA

JUDGEMENT

(1.) By way of filing this writ petition, a challenge has been led to the impugned order dtd. 14/1/2025 passed by the Board of Revenue (for short, "the Board") by which the appeal submitted by the petitioner against the order dtd. 7/12/2021 passed by the Divisional Commissioner has been rejected.

(2.) The Divisional Commissioner vide impugned order dtd. 7/12/2021 has rejected the appeal submitted by the petitioner against the order dtd. 14/12/2017 passed by the Tehsildar, whereby the mutation of the subject land has been entered into the name of the respondents.

(3.) Learned counsel for the petitioner submits that the subject land belong to five sons of Heera, i.e., Onkar, Rama, Sukhdeo, Suwa and Panchu and all them were having equal shares, i.e., 1/5 share in the subject land.