- (1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 13.03.2020 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in M.P. No. 508 of 2019, by which the High Court has allowed the said writ petition and has quashed and set aside the order passed by the Additional Commissioner, Rewa Division, Rewa, directing to mutate the name of the petitioner herein in the revenue records, which was sought to be mutated on the basis of the will, the original respondent no.6 has preferred the present special leave petition.
(2.) That the petitioner herein filed an application under Section 109/110 of the Madhya Pradesh Land Revenue Code to mutate his name in the revenue records in respect of Khasra No. 41/03, 101/03, 314/03, 102/02, 132/02, 133/03, 142/02, 145/02, 146/02, 313/01, total area of 4.53 acres situated in village Dudha, Tehsil Rampur Baghelan, District Satna, on the basis of the alleged will executed by one Smt. Ananti Bai, widow of Bhagwandeen Bargahi - his maternal grandmother. The alleged will was executed on 20.05.1998. It is required to be noted that though initially it was the case on behalf of the petitioner that Smt. Ananti Bai died on 20.05.1998, however, subsequently, it was stated that there was a typographical error and Smt. Ananti Bai died on 27.08.2011. It is to be noted that the application for mutation was filed on 9.8.2011, i.e., even prior to the death of Smt. Ananti Bai. Therefore, even the application was filed against Ananti Bai when she was alive.
(3.) By order dated 30.09.2011, the Nayab Tehsildar, District Satna directed to mutate the name of the petitioner herein in the revenue records in respect of the aforesaid lands solely on the basis of the alleged will dated 20.05.1998. The legal heirs and daughters of Smt. Ananti Bai preferred appeal before the Sub-Divisional Officer, Tehsil Rampur Baghelan, District Satna, Madhya Pradesh. The SDO allowed the said appeal and set aside the order passed by the Nayab Tehsildar directing to mutate the name of the petitioner herein in the revenue records. The petitioner herein preferred appeal before the learned Additional Commissioner, Rewa Division, Rewa challenging the order passed by the SDO dated 12.09.2018. The learned Additional Commissioner, Rewa Division, Rewa allowed the said appeal and quashed and set aside the order passed by the SDO dated 12.09.2018 and consequently the order passed by the Nayab Tehsildar directing to mutate the name of the petitioner herein in the revenue records on the basis of the alleged will dated 20.05.1998 came to be restored. By the impugned judgment and order, the High Court has set aside the order passed by the Additional Commissioner observing that once the will is disputed and even otherwise the petitioner who is claiming rights/title on the basis of the will executed by the deceased Ananti Bai, the remedy available to the petitioner would be to file a suit and crystalise his rights and only thereafter the necessary consequence shall follow.;