(1.) THE Jammu and Kashmir Special Tribunal, constituted under the Jammu and Kashmir Special Tribunal Act, 1988, exercising powers which vested in the Government under section 21 of the Jammu and Kashmir Agrarian Reforms Act, 1976, hereinafter to be referred as the, "Act", for short, set aside Mutation Nos. 1017 and 1018 attested under sections 4 and 8 respectively of the Act, in respect of land measuring 12 Kanal 17 Marlas, comprised in Khasra No. 873, situated at village Kewal, Kotranka -Rajouri, and the orders passed in this respect by Assistant Commissioner (R), Rajouri on October 26, 2002 and October 28, 2002 and by the Financial Commissioner Revenue/Commissioner Agrarian Reforms Jammu, in Appeal, on March 09, 2007.
(2.) THE Petitioners, Munshi Khan and Talab Hussain have filed this Writ Petition questioning the Special Tribunals abovementioned order, on the ground that the Revisional power, exercised by the Tribunal, was without jurisdiction, in that, the provisions of Section 21 of the Act, 1976 would not permit the Revisional Authority to interfere with the orders passed under the Act, unless however, a question of law or public interest, was involved in the case, which, according to the petitioners counsel, did not arise in the present case.
(3.) I have considered the submissions of learned counsel for the parties and gone through the records.