Mutation following a court-directed sale deed is not barred by an interim status quo order.

The petitioner challenged the order dated 23 February 2026 passed by the Additional Commissioner, Bhopal Division, which upheld the Additional Tehsildar’s order dated 6 December 2024 mutating the property in favour of private respondents Nos. 5 and 6 on the basis of a registered sale deed.

The sale deed had been executed pursuant to the High Court’s direction in W.P. No. 4705 of 2020, in which the petitioner had not initially been impleaded.

The petitioner subsequently pursued review proceedings and a writ appeal, but the Division Bench dismissed W.A. No. 2754 of 2024 on 5 August 2026, holding, inter alia, that the petitioner’s rights in the pending litigation remained protected and that he could not object to registration of the sale deed while seeking enforcement of an agreement to sell.

The petitioner contended that mutation was impermissible because an interim/status quo order dated 15 February 2018 was operating in S.A. No. 1233 of 2016; that he was denied an opportunity of hearing; and that one of the vendors had died before execution of the sale deed.

Although the Sub-Divisional Officer had initially set aside the mutation order and remanded the matter, the Commissioner reversed that decision.

A mutation entry is generally consequential to the underlying transaction and does not independently determine title.

Where a sale deed has been executed pursuant to a specific order of the High Court, and that direction has been affirmed in appellate proceedings, consequential mutation cannot ordinarily be invalidated merely by relying on an earlier interim/status quo order, particularly where the order did not expressly prohibit mutation.

The Division Bench’s finding that the petitioner’s rights in the pending litigation remained protected, including the possibility of having the sale deed declared void if the litigation ultimately succeeded, governed the petitioner’s objection to the transaction.

The Court also applied the principle that a party seeking enforcement of an agreement to sell could not object to registration of a sale deed executed pursuant to judicial directions.

The Court held that the sale deed in favour of respondents Nos. 5 and 6 was executed in compliance with the High Court’s order in W.P. No. 4705 of 2020, and that the order had effectively been affirmed when the petitioner’s writ appeal was dismissed.

The Division Bench had expressly preserved the petitioner’s remedy in the pending litigation while rejecting his objection to registration of the sale deed.

Consequently, the mutation order was merely an offshoot of the judicially directed sale deed and did not independently adjudicate title.

The Court further reasoned that the status quo order in the second appeal did not specifically prohibit mutation, and the mutation followed a transaction carried out pursuant to a later judicial direction.

In view of these findings, the objections based on the interim order, the pending litigation, and the alleged invalidity of the sale deed did not justify interference with the Commissioner’s order.

The earlier status quo order did not bar such mutation, and the petitioner’s substantive rights remained protected in the pending civil litigation.

Accordingly, the Commissioner’s order upholding the mutation was left undisturbed, with no further relief granted to the petitioner.