NURUL HASAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vishal Kumar Tiwari, counsel appearing for the petitioner.

(2.) This writ petition has been filed for the following reliefs:

(3.) Counsel for the petitioner submits that the parties involved herein are governed by Muslim law and by virtue of the registered sale-deed executed within the family, an application for mutation was filed before the Circle Officer and accordingly, a proceeding under Sec. 14 of Bihar Tenant's Holdings (Maintenance of Records) Act, 1973 was initiated. He submits that the Circle Officer held that the transfer itself is illegal and rejected the application for mutation. Thereafter, an appeal was filed which was numbered as Mutation Appeal No. 2 of 2009-10 and the appellate authority allowed the appeal by holding that there was partition in the ancestral property of the parties.