Disputes over mutation based on a registered sale deed are for adjudication by the competent civil court.

The petitioner sought to have the mutation proceedings reconsidered after notice to him and other concerned parties, and challenged the Assistant Commissioner’s order dated 27 November 2025 in R.A. No. 222/2023.

The High Court recorded that the mutation had been effected on the basis of a registered sale deed dated 23 January 2026.

The petitioner invoked Articles 226 and 227 of the Constitution.

1. Whether the High Court should interfere with the Assistant Commissioner’s order concerning the mutation proceedings.

2. Whether the dispute concerning the mutation and registered sale deed should instead be adjudicated by a competent Civil Court.

The petition was brought under Articles 226 and 227 of the Constitution.

The Court applied the principle that a dispute which is civil in nature and requires adjudication may be taken to the competent Civil Court; it cited no specific statutory provision or precedent in support of that conclusion.

The Court noted that the mutation was based on a registered sale deed and characterised the dispute as civil in nature.

It therefore considered adjudication by the competent Civil Court, rather than intervention in the writ petition, to be the appropriate course.

It left the petitioner at liberty to approach the competent Civil Court for adjudication of the dispute.