Madhya Pradesh High Court
Rajkumar Sharma vs Manjesh Kumar on 9 July, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
WP-11871-2021
(RAJKUMAR SHARMA AND OTHERS Vs MANJESH KUMAR and Ors.
Through Video Conferencing
Gwalior, Dated : 09/07/2021
Shri Prashant Sharma, Counsel for the petitioner.
Shri T.C. Narwaria, Counsel for respondent on Caveat.
It is submitted by Shri Narwariya that he has not been supplied a copy of the writ petition.
Accordingly, the Counsel for petitioner is directed to supply a copy of the writ petition to Shri T.C. Narwariya.
It is submitted by the Counsel for the petitioner that the names of the respondents have been mutated on the basis of a "Will" and this Court in various judgments has already held that the Revenue Courts have no jurisdiction to mutate the name of a person on the basis of a "Will".
Considering the facts and circumstances of the case, it is directed that the effect and operation of order dated 28.6.2021 passed by Additional Commissioner, Gwalior Division, Gwalior in Case No. 780/2015-16/Appeal, shall remain stayed, till next date of listing.
List this case on 16th of July, 2021.
(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2021.07.10 10:50:43 +05'30'