PATEL LAKHUBHAI KISHORBHAI Vs. PATEL KANTIBHAI MANGALBHAI

JUDGEMENT

(1.) IN this appeal, the appellant - original petitioner challenges judgment and order dated 21.2.2011 passed by learned Single Judge in SCA No. 2077 of 2011, whereby the learned Single Judge rejected the petition confirming the order passed by Revisional Authority - Secretary (Appeals), Revenue Department, State of Gujarat, dated 29.6.2010, passed in Revision Application No. MVV/HKP/PCHM/6/07.

(2.) THE facts relevant for the purpose of deciding this petition can be summarized as under:-

(3.) IT is a settled law that mutation of entries in the record of rights is only for fiscal purposes. By mutation of an entry, no right, title or interest is created in favour of any party and by deletion of the same also, no right, title or interest, if any, can be said to have been extinguished. Any issue as regards right, title and interest in a property can only be decided by a competent Civil Court and it is only after the competent Civil Court adjudicates and passes a decree determining the rights of the parties with respect to a property in question that the entry can be mutated as per the decree passed by the competent Civil Court.