MOSTT. MANTORANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by order dated 09.01.2013 in Mutation Revision Case No. 07 R/15/201213 whereby, the order passed by the Deputy Collector Land Reforms, Ranchi in Mutation Appeal Case No. 07 R/15/201213 has been affirmed, the petitioners have approached this Court by filing the present writ petition.

(2.) The brief facts of the case are that, the petitioner no. 1 claims herself the wife of one Budhu Singh and the petitioner no. 2 claims himself the son of the said Budhu Singh who died on 05.02.1982. After the death of his father, the petitioner no. 2 filed application for correction of name in the revenue record and on the basis of the report of the Circle Inspector, the name of the petitioner no. 2 was entered in the revenue record. Aggrieved, the respondent nos. 8 & 9 preferred Mutation Appeal Case No. 07R/15/201213 which was allowed vide order dated 12.07.2012 remanding the case to the Circle Officer for taking a decision afresh. The petitioners approached the revisional authority by filing the Mutation Revision Case No. 07 R/15/201213 which was dismissed vide impugned order dated 09.01.2013. In these facts, the petitioners have approached this Court.

(3.) Heard the learned counsel for the parties and perused the documents on record.