MANGAL Vs. ANIL ARJUNRAO NAIKWADI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned advocates for the parties.

(2.) This petition is directed against the impugned order dtd. 4/7/2008 passed by respondent No. 4 in Appeal No. 141 of 2008, confirmed by respondent No. 3 vide order dtd. 18/3/2014 and by respondent No.2 vide order dtd. 29/8/2015.

(3.) The respondent No. 1 filed Appeal No. 141 of 2008 before the Respondent No. 4 under sec. 247 of the Maharashtra Land Revenue Code, 1966 (for short "the MLR Code") seeking correction in Record of Rights in respect of Survey Nos. 143 and 144 situated in Osmanabad City, on the basis measurement conducted in the year 1957 and Mutation Entry No. 718/2 sanctioned on 11/5/1970.