- (1.)THIS Civil Revision is directed against the order dated 21. 10. 1982 passed by the learned Financial Commissioner, Srinagar, accepting the reference made by the learned Divisional Commissioner, Srinagar and setting aside the order dated 1 -8 -1978 passed by the Naib Tehsildar Kupwara on mutation No. 138 of Village Meinga.
(2.)IT appears that the landed property of one Noor -ul -Haq was mutated in the names of his four sons, the respondents herein, who were recorded as his sons in the proprietory column of the relevant revenue record. Later on the petitioner who also claimed to be the son of the deceased Noor -ul -Haq, got his name included in the proprietory column, and a mutation as such was attested in his name by the Naib Tehsildar by virtue of the impugned order. The respondents filed a revision before the Divisional Commissioner against the said order who made a reference to the Financial Commissioner for setting aside the same. The learned Financial commissioner accepted the reference and hence the Revision.
(3.)I have heard the learned counsel for the parties.
The learned counsel for the respondents at the very outset challenged the maintainability of this revision on the ground that the orders passed by the Revenue officers under the Land Revenue Act are not subject to the revisional jurisdiction of the High Court.