Vinod Chatterji Koul - (1.)Impugned in this writ petition under Article 226 of the Constitution of India, is the Order dated 3rd January 2020, passed by Collector (Deputy Commissioner) Jammu - respondent no.3 herein, on a Suit of respondent no.2, on the grounds and submissions enumerated therein.
(2.)Heard and considered.
(3.)Perusal of the file reveals that a Suit titled Bhagwan Singh v. Lal Chand, was filed by respondent no.2 under Section 32 of the Land Revenue Act for correction of wrong entry made in the Record of Rights of Village Baspur Bangla Tehsil R. S. Pora. The said suit has been finally decided and disposed of by respondent no.3 vide order dated 3rd January 2020, impugned herein.