BACHAN SINGH Vs. GULAB KAUR

JUDGEMENT

(1.) BRIEF facts of this case are that Assistant Collector 2nd Grade vide his order dated 10.12.1992 sanctioned mutation No. 397 (Tabdeel Malkiat) of village Makrauna Khurd in favour of Gulab Kaur, respondent on the basis of High Court order dated 20.12.1971 and civil Court decree dated 7.4.1961.

(2.) AGAINST this order petitioner filed appeal before the Assistant Collector 1st Grade (SDM) Roop Nagar who, vide his order dated 12.12.1994 remanded the case to Assistant Collector 2nd Grade to decide the case afresh after hearing the parties. Later, as per order dated 27.9.1995 of District Collector the case was transferred to Assistant Collector 1st Grade (SDM) Roop Nagar for decision as contested mutation.

(3.) ASSISTANT Collector 1st Grade (SDM), vide his order dated 13.6.1996 agreed with the contention of the petitioner and ordered that party should first get the decree dated 7.4.1961 executed and then it should get it entered in revenue record. Hence he ordered to keep pending the mutation till execution of decree.