ACHINTYA KUMAR SARKAR Vs. MAHESH SINGH

JUDGEMENT

(1.) The instant civil misc. petition has been filed by the plaintiff for setting aside the order dtd. 8/10/2025 by which the petition for amendment filed by the petitioner under Order VI Rule 17 read with Sec. 151 of CPC has been rejected for incorporating the following proposed amendments:

(2.) The proposed amendment has been rejected by the Trial Court on the ground that the mutation orders were not challenged in appeal and revision before the Revenue Authorities.

(3.) Learned counsel for the petitioner submits that once a Civil Court enters into an adjudication of the matter, the findings of the Revenue Court cannot be binding on the Civil Court. The Revenue Courts are mainly concerned with the collection of land revenue on the basis of the party who is in possession.