Mohammad Rafiq, J. - (1.) In present case there is dispute whether land should not be mutated in name of petitioner company for simple reason of change of its name. According to petitioner, respondents are considering mere change of name of petitioner company as change of ownership. Petitioner is aggrieved by order passed by Sub Divisional Officer, Bundi. This is a simple dispute which ought not to be directly brought before the High Court under Article 226/227 of Constitution. There is a hierarchy of higher authorities than Sub Divisional Officer, who can be approached for redressal of such a grievance. At this stage, learned counsel for petitioner submitted that even District Collector, Bundi, upholds the same view.
(2.) If that be so, petitioner may approach Divisional Commissioner, Kota, by filing an appeal. If such an appeal is filed, the Divisional Commissioner, Kota, shall consider the same on merits and decide within a period of three months from the date of its filing. Petitioner will be free to raise all those arguments, which have been raised in present writ petition.
(3.) Writ petition is disposed of accordingly. Petition Disposed of.;