- (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed by Mohammad Ismaiel @ Kallu for quashing the order dated 16.11.2012 by which review petition filed by the petitioner was rejected and also for quashing the order dated 8.7.2008 by which revision filed by Opposite Party No.7 Smt. Sabira has been allowed and order of Additional Commissioner was quashed and order of S.D.O. dated 25.6.1999 and order of Tehsildar dated 5.8.1996 was upheld.
(3.) Perusal of record reveals that after death of Noor Mohammad, her alleged widow Sabira and one another Mohammad Ismaiel @ Kallu moved an application for mutation. Application of Mst. Sabira was allowed and that of Mohammad Ismaiel @ Kallu was rejected. Against that order, an appeal was filed by Mohammad Ismaiel @ Kallu which too was rejected. Against that order, a revision was filed by the petitioner which was allowed by the Additional Commissioner and both the orders of lower courts were quashed. Feeling aggrieved Mst. Sabira again filed a revision before the Board of Revenue which was allowed vide order dated 8.7.2008. Later on a review petition was filed by the petitioner which too was rejected.;