- (1.) Petitioner has invoked the writ jurisdiction of this Court assailing the orders dated 16.11.2010, 26.9.2007 and 30.3.2007 passed by respondents No.1, 2 and 3, respectively, arising out of the mutation proceedings.
(2.) Petitioner is claiming himself natural heir of Mohinder Singh being his son while private respondents are claiming inheritance on the basis of alleged registered 'Will'.
(3.) Undisputedly, as on day no land revenue is assessed or is being recovered in the States of Punjab and Haryana.;