RAMGOPAL Vs. CHANDMAL

JUDGEMENT

(1.) The petitioner had filed a suit for declaration of rights and injunction against various defendants.

(2.) In the revenue suit so filed by the petitioner, the defendant No.20 filed an application under Order VII Rule 11 of Code of Civil Procedure and prayed for dismissal of petitioner's suit, inter alia, stating that the Revenue Court does not have jurisdiction to set aside patta issued by the settlement department, hence, the suit be dismissed.

(3.) The Additional Collector vide his order dtd. 24/7/2020 dismissed the suit of the petitioner with an observation that the Revenue Court has no jurisdiction to decide issues relating to inheritance and set aside patta granted in a party's favour.