LEGAL HEIRS OF DECEASED POPATKHIMA RAMANI Vs. COLLECTOR

JUDGEMENT

(1.) Rule. Mr HM Prachchhak, learned advocate waives service of Rule for respondent No. 4. Respondent Nos. 1 to 3 being quasi-judicial authorities, no notice is required to be issued to them. With the consent of the learned counsel for the parties, the petition has been taken up for final disposal and is being disposed of by this judgment.

(2.) What is challenged in this petition under Article 226 of the Constitution is the judgment and order dated 28.3.2002 passed by the Principal Secretary, Revenue Department (Appeals) of the State Government dismissing the petitioners' revision application under Section 135 L(2) of the Bombay Land Revenue Code (the Code or the BLR Code for brevity) read with Rule 108(6A) of the Bombay Land Revenue Rules, 1921 (the Rules or the BLR Rules, for brevity).

(3.) The facts leading to filing of the petition are as under:-