Writ interference with revenue mutation was declined while the title dispute remained pending before the civil court.

The petitioner challenged the Deputy Commissioner’s order dated 18 September 2025, the Assistant Commissioner’s order dated 2 November 2022, and the Tahsildar’s order dated 23 January 2020 concerning mutation entries for land in Sy. No. 80/2, Chokkanahalli Village.

The revenue authorities had changed the mutation in favour of private respondents on the basis of affidavits stating that they were the legal representatives of the deceased Seethe Gowda.

The petitioner and private respondents claimed rights in the property as joint family property, and a civil suit, O.S. No. 922/2022, was pending before the competent court.

1. Whether the High Court should interfere under Articles 226 and 227 with the revenue authorities’ orders concerning the mutation entry while the parties’ competing claims to the property were pending in a civil suit.

2. Whether the petitioner could pursue relief before the competent authorities after the civil suit concluded.

The Court considered its jurisdiction under Articles 226 and 227 of the Constitution and declined to interfere with the impugned revenue orders in the circumstances presented: the parties asserted competing rights in joint family property, and the underlying dispute was pending before a competent Civil Court.

The judgment cited no statute beyond the constitutional provisions invoked, nor any precedent.

The Court noted that the mutation had been altered on the basis of affidavits from persons claiming to be Seethe Gowda’s legal representatives.

Because the petitioner and private respondents were asserting competing rights in the joint family property and O.S. No. 922/2022 remained pending, the Court considered that it should not interfere with the revenue authorities’ orders.

It did not adjudicate the parties’ competing claims to title.

The High Court left the petitioner at liberty to approach the competent authorities after the civil suit concluded.