Revenue entries serve only fiscal purposes and do not confer title or ownership in property disputes.

In 1950, a Gazette Notification was issued under the Hyderabad Forest Act to include 787 acres in Survey No. 81, Kalvalanagaram Village, as a reserve forest

The Appellants claimed ownership over 600 acres of this land, alleging that H.E.H. the Nizam granted pattas (land titles) to them or their predecessors in 1931-32

On 19.05.2003, the Joint Collector rejected the Appellants' claims for exclusion from the forest declaration due to a lack of original title deeds and physical possession

A Single Judge of the High Court allowed the Appellants’ Writ Petition in 2012, quashing the Joint Collector’s order and declaring the forest reservation ultra vires because the notification cited the repealed 1326F Act instead of the 1355F Act

The State appealed, and the Division Bench reversed the Single Judge’s order, holding that revenue entries do not confer title and a wrong statutory reference does not invalidate a notification

The Appellants then approached the Supreme Court

The Court applied the principle that revenue records—including Jamabandi, Faisal Patti, and Pahanies—serve only a "fiscal purpose" for tax collection and do not confer, create, or extinguish ownership or title

It relied on Suraj Bhan v. Financial Commissioner and Jitendra Singh v. State of MP to establish that mutation entries lack presumptive value regarding title

The Court reiterated the doctrine from Sohan Lal v. Union of India that proceedings under Article 226 are not the appropriate forum for resolving serious disputes of fact or title, which must be adjudicated by a Civil Court

The Court held that a notification is not invalidated by a reference to a wrong enactment if the power exists under a new Act and the act is not inconsistent with it

The Court found that the Appellants failed to produce primary evidence of title, specifically the original patta certificates

It reasoned that the revenue entries relied upon were "truncated and contradictory," often recording the land as "Jungle," which supported the State’s claim rather than the Appellants’

The Court critiqued the Single Judge’s expansion of judicial review, noting that a Writ of Certiorari is limited to jurisdictional errors or patent illegalities and cannot be used to declare private title in a summary proceeding

Regarding the statutory error in the 1950 Notification, the Court agreed with the Division Bench that a mere citation of a repealed Act (1326F) does not render the proceedings non est if the substance of the action aligns with the successor Act (1355F)

The Court determined that the Appellants’ reliance on "stray or solitary" revenue entries could not override the long-standing status of the land as forest

The Court held that the 1950 Forest Notification was valid despite the reference to the repealed Act

The Court refused to remand the matter to a Civil Court, stating that extending the 75-year-old litigation was unnecessary given the lack of merit in the documents provided

The Civil Appeal was dismissed, and the Division Bench's judgment was upheld