CHANDRAKANT BHAVANI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition takes exception to the issuance of recovery certificate No.205/04 dated 05.04.2004, by respondent No.2. There is also prayer clause (C) in the petition for quashing and setting aside order dated 21.02.2011, in Complaint No.40 of 2010, passed by respondent No.5 Tahsildar, thereby confirming Mutation Entry No. 1673, in favour of respondent/Pat Sanstha and for that purpose necessary orders are sought by the petitioner.

(2.) Rule. Rule made returnable forthwith. Heard with the consent of parties finally at the admission stage.

(3.) The background facts which are disclosed in the petition for filing of this petition are as under :