MAHENDRA KUMAR Vs. COLLECTOR, JALAUN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel.

(2.) By means of the petition filed under Art. 226 of the Constitution of India petitioner challenges the validity of the order dated 15.1.2001, contained in Annexure 5, as well as the orders dated 11.2.1999 and 29.8.2000.

(3.) Present petition arises out of mutation proceedings which are summary in nature. Rights of parties are not decided in the said proceedings. The orders passed in the mutation proceedings are subject to the orders passed on the regular side. The person/party aggrieved by the said order has got an alternative remedy of filing a suit. Petition under Art. 226 of the Constitution of India is not maintainable against the said order. A reference in this regard may be made to the following decisions:-