SUVEJ SINGH versus RAM NARESH AND ORS.

Citation: [2025] 12 S.C.R. 584 · Decided: 09-12-2025 · Supreme Court of India · Bench: RAJESH BINDAL · Disposal: Appeal(s) allowed

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Judgment (excerpt)

[2025] 12 S.C.R. 584 : 2025 INSC 1405
Suvej Singh 
v. 
Ram Naresh and Ors.
(Civil Appeal No. 14661 of 2025)
09 December 2025
[Rajesh Bindal* and Manmohan, JJ.]
Issue for Consideration
Whether the High Court misinterpreted the import of s.30, Uttar 
Pradesh Revenue Code, 2006 and erred in remanding the matter 
back for consideration afresh after affording due opportunity of 
hearing to all concerned. 
Headnotes†
Uttar Pradesh Revenue Code, 2006 – s.30 – Issue regarding 
correction of revenue map stood settled in the earlier 
proceedings between the parties in 2001 – However, the 
private respondents raised the same issue about 17 years 
later filing an application u/s.30/38 for correction of the 
map – Dismissed by Revenue Authorities – Writ Petition filed 
by private respondents – High Court set aside the orders of 
the Authorities and interpreting s.30, remanded the matter to 
the respondent No.4 for consideration afresh after affording 
due opportunity of hearing to all concerned – Sustainability:
Held: Not sustainable – The issue regarding correction of map 
stood settled between the parties when the appeal filed by the 
private respondents against the order passed by the Collector, was 
dismissed in 2001 – The maps were already final – Respondent 
no.1 had purchased the land and his vendors could hand over 
the possession of the land which they owned and possessed – 
After purchase, effort made by the private respondents to get the 
revenue map corrected had failed – They could not be permitted 
to raise the same issue after a gap of more than 17 years – With 
the idea to somehow get a better location for the plot purchased 
by respondent no.1 with his eyes open, the private respondents 
challenged the orders passed by the Revenue Authorities before the 
High Court – High Court misread and misinterpreted the import of 
* Author
[2025] 12 S.C.R. 
585
Suvej Singh v. Ram Naresh and Ors.
s.30 – It was not a case where any error was found in the revenue 
record which deserved correction u/s.30 – Remand of the matter 
was totally on the wrong premise and interpretation of s.30 which 
could have generated unnecessary further litigation – Impugned 
order set aside. [Paras 12, 14-16, 18]
Uttar Pradesh Revenue Code, 2006 – s.30 – Maintenance of 
Map and Field Book – Import of – Interpretation. [Para 13]
Order of remand – Interference by Supreme Court – Uttar 
Pradesh Revenue Code, 2006 – s.30 – Plea of the private 
respondents that in a case where the matter has been 
remanded, Supreme Court does not interfere:
Held: An order of remand being interlocutory, and the proceedings 
having not been terminated, this Court should not interfere – 
However, in the facts of the present case, the remand of the matter 
was totally on the wrong premise and interpretation of s.30 of 
the Code which needs correction by this Court – This could have 
generated unnecessary further litigation. [Para 16]
Principles of natural justice – Violations of – Matter if to be 
remanded – Change in view overtime:
Held: Earlier view by this Court was that in case there were violations 
of principles of natural justice, the matter was to be remanded for 
affording opportunity of hearing to the party concerned – However, 
with the passage of time, the view changed – The idea is to curtail 
the litigation and not generate it – Any unnecessary remand by a 
Higher Court generates fresh round of litigation, which should be 
avoided. [Para 17]
Case Law Cited
Satyadhyan Ghosal and Others v. Deorajin Debi (Smt) and Another 
[1960] 3 SCR 590 : AIR 1960 SC 941; M.C. Mehta v. Union of 
India and Others [1999] 3 SCR 1173 : (1999) 6 SCC 237; State 
of Uttar Pradesh v. Sudhir Kumar Singh and Others [2020] 13 
SCR 571 : (2021) 19 SCC 706; Krishnadatt Awasthy v. State 
of Madhya Pradesh [2024] 4 SCR 151 : 2024 SCC Online SC 
493 – referred to.
List of Acts
Uttar Pradesh Revenue Code, 2006.
586
[2025] 12 S.C.R.
Supreme Court Reports
List of Keywords
Matter remanded; Case remanded; Matter remanded for 
consideration afresh; Fresh consideration; Correction of revenue 
map; Correction of map; Settled issue; Issue already stood settled; 
Unnecessary remand by a Higher Court; Fresh round of litigation; 
Multiplicity of litigation; Order attained finality; Reopening a settled 
issue; Interpretation of Section 30 of the Uttar Pradesh Revenue 
Code, 2006; Matter wrongly remanded; Violations of principles 
of natural justice; Matter remanded for affording opportunity of 
hearing

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