- (1.) Seeking quashing of order dated 23.05.2012 in Mutation Case No. 625 R/27/201213, the petitioner has approached this Court by filing the present writ petition.
(2.) The petitioner claiming himself a purchaser with respect to land comprised in Khata No. 194, Plot No. 3714, subPlot No. 3714/A, measuring 12 decimals through registered saledeed dated 13.11.2009 submitted an application for mutation in her favour however, the same was refused vide order dated 23.05.2012. Earlier, the petitioner had approached this Court in W.P.(C) No. 5140 of 2011 which was disposed of vide order dated 17.02.2012 directing the Circle Officerrespondent no. 3 to dispose of the petitioner's application, preferably within three months. The petitioner again moved this Court in W.P.(C) No. 7282 of 2012 however, the same was dismissed in default. Another purchaser namely, Salil Kumar also made an application for mutation and his mutation application was allowed and rent was accepted. Similarly mutation application of another purchaser namely, Smt. Vidya Sinha has also been allowed however, the application for mutation preferred by the petitioner has been rejected.
(3.) Heard the learned counsel for the parties.;