6. [ Disposal of Mutation Cases in Regular Court. [Substituted by Amendment Rules, 2017.]
- Mutation petitions received on the RTPS Counter will be disposed of in the regular court of the Circle Officer. The Circle Officer will get enquiry report of Halka Karamchari and Revenue officer on receipt of such mutation petitions or enquire the matter on his own and issue general notice in Form-xi and specific notice in Form-xii. After expiry of the period of filing objections, shall dispose of in his regular court in the following manner:-(i)Cases in which no objection has been received, shall be disposed of by passing such order as the Circle Officer deems fit within 18 days of the receipt of the mutation petition.(ii)Cases in which objections have been received, shall be disposed of by passing such order as the Circle Officer deems fit after giving reasonable opportunity to the parties concerned of being heard and adduce evidence, if any, within 60 working days of the receipt of the mutation petition.(2)(i)Anchals notified for Online Mutation, mutation petitions will be submitted to the Anchal Adhikari online. Enquiry reports of Halka Karamchari and Revenue Officer with regard to such mutation petitions will be received through online mutation software. After perusal of such enquiry reports Circle Officer will pass his order through online mutation software and in such cases Digitally Signed correction slips in Form-xiv will be made available to the petitioners through online mutation software or petitioners will get Digitally signed such correction slips from the Anchal Office.(ii)After integration of Anchal Offices with Registration Offices, Registered Deeds will be made available to the Anchal Offices through online and after receipt of such Registered deeds online, the Circle Officer will take suo-motu cognizance and start mutation record within three maximum working days. The Circle Officer will get reports of Revenue Karamchari and Revenue Officer online through online software or Anchal Adhikari will enquire the matter on his own. After receipt of such enquiry reports or after making enquiry by the Anchal Adhikari, general notice will be issued in Form-XI and specific notice in Form-XII. After perusal of enquiry reports, the Circle Officer will pass his order online through online software and issue Digitally signed correction slip in Form-XIV and make available the same to the petitioner through Online Mutation Portal or the petitioners will get Digitally signed correction slips from the Anchal Office. After expiry of the period of filing objections or after completion of hearing with regard to objections received, mutation cases will be disposed of through Online Mutation Software. Cases in which objections are not received, will be disposed of within 18 working days and in such cases in which objections are received, will be disposed of within 60 working days.Thus the whole process of receiving mutation petitions or copy of Registered deeds from Registration Offices and disposing of such mutation cases will be done online, so that petitioners/those acquire interest over the land or part thereof will be in a position to know different stages of disposal of mutation cases.
