ANJANI KUMAR MISHRA,J. - (1.) Heard.
(2.) The grievance of the petitioner is that in the revenue records, the name of one Surendra Pratap Singh is entered. His whereabouts have not been heard for many many years and, therefore, presumption of his civil death is necessarily to be raised and accepted. On the basis of such presumption, the revenue entries are liable to be modified.
(3.) In my considered opinion, in case the petitioner feels that Surendra Pratap Singh is liable to be declared to have died a civil death, she may seek a declaration in this regard from the Court of competent jurisdiction. Only thereafter would the revenue entry be liable to be corrected/modified.;