Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned State Counsel.
(2.) Under challenge in these proceedings instituted under Article 226 of the Constitution of India are the orders passed by the revenue authorities in a mutation case.
(3.) It is settled that the mutation proceedings are summary in nature and no right or title of the parties are decided and further that these proceedings are drawn only for fiscal purposes. It is also equally settled that the orders passed in mutation case are always subject to declaration which may be sought by the parties by instituting a declaratory suit.;