Madhya Pradesh High Court: This petition was filed before the Bench of Vivek Rusia, J.
Facts of the case were such that petitioners are daughters of respondent who had sold his property to other respondents. After the sale was concluded one of the respondent to whom the property was sold filed an application under Sections 109 and 110 of M.P. Land Revenue Code, 1959 before the Tehsildar seeking mutation of his name which was allowed.
Petitioner being aggrieved by the same filed an appeal before the Sub-Divisional Officer Revenue, Garoth. SDO allowed the appeal and set aside the order passed by Tehsildar on the ground that the Tehsildar did not inquire about the status of the property if it was a self-earned property or ancestral property before passing the order of mutation. Being aggrieved by the order of SDO an appeal was preferred before the Additional Commissioner who set aside the order passed by SDO and therefore confirming the order of Tehsildar, hence, this petition was filed.
It was brought before Court that petitioners had already filed a Civil Suit challenging the sale deed which was executed by respondent in favour of one of the other respondent claiming their right and title over the property.
High Court observed the settled law that the orders passed by the Revenue Authority were not binding on the Civil Court and Revenue Court could not have decided the title of the property. Court viewed that lest a Civil Suit is pending the issues raised in this petition could be decided before Civil Court. With the aforementioned observation, this petition was dismissed. [Bharat Kunwar v. Mangilal, 2019 SCC OnLine MP 609, dated 05-04-2019]
