Writ jurisdiction ordinarily will not interfere with remand orders absent exceptional illegality or procedural injustice.

The petitioners challenged the order dated 05.12.2025 passed by the Commissioner, Bhopal Division, in Case No. 534/Appeal/2024-25.

The Commissioner had allowed the appeal filed by respondent Nos. 5 to 7, set aside the Sub-Divisional Officer’s order dated 14.06.2024 and the Tehsildar’s earlier mutation order dated 15.12.2005, and remanded the matter to the Tehsildar for fresh consideration.

The dispute concerned agricultural land comprising Survey Nos. 152 and 155, measuring 2.377 hectares, situated at Village Anandpur, Tehsil Lateri, District Vidisha.

The petitioners claimed to be legal representatives of Late Kallu and Late Mangal Singh, sons of Halkaiya, the original owner, and relied on mutation entry No. 333 made in 2005 in their favour and in favour of respondent Nos. 8 to 12.

The SDO had dismissed the challenge to the mutation on 14.06.2024, but the Commissioner subsequently interfered and ordered remand.

The petitioners alleged that the Commissioner had improperly considered documents produced under Order XLI Rule 27 of the Code of Civil Procedure and had failed to appreciate the revenue record.

The Court applied Article 226 of the Constitution of India and the settled principle that writ jurisdiction should ordinarily not be exercised against an interlocutory or remand order unless the order discloses a patent jurisdictional error, perversity, or violation of natural justice.

A remand order that does not finally adjudicate the title or possession of the parties generally does not warrant interference, particularly where the affected parties retain an effective opportunity to present their documents and objections before the competent authority.

The Court also considered the mutation proceedings under the Madhya Pradesh land-revenue framework, while recognising that mutation proceedings do not, by themselves, confer an indefeasible substantive right in favour of the recorded party.

The Court found that the Commissioner had not finally decided the title or possession of the disputed land in favour of either party; the impugned order merely restored the matter to the Tehsildar for fresh consideration.

Consequently, the petitioners remained free to produce their documents, raise objections, and establish their claim before the Tehsildar.

The fact that the petitioners had succeeded before the SDO did not create an indefeasible right to continuation of the mutation entry once the appellate authority considered reconsideration necessary.

Since the petitioners failed to demonstrate any patent jurisdictional error, perversity, or breach of natural justice, the exceptional circumstances required for interference under Article 226 were absent.

It held that the remand did not finally determine the parties’ rights and that the petitioners could effectively contest the matter before the Tehsildar.

The writ petition was accordingly dismissed.