SURENDRA Vs. DEPUTY COLLECTOR, MURTIZAPUR BARSHITAKLI

JUDGEMENT

(1.) The respondents 3 to 7 preferred an application dtd. 22/4/2019, invoking the provisions of sec. 143 of the Maharashtra Land Revenue Code, 1966 ("Code"), seeking approach road to their agricultural fields from the agricultural field of the petitioners. The application is premised on the assertion that there is no alternate road available and that the road which is sought, is the direct and convenient road.

(2.) The learned Tahsildar allowed the application dtd. 22/4/2019 by cryptic order dtd. 6/7/2019 relying on the spot inspection done.

(3.) The order of the learned Tahsildar was challenged in revision and the revisional authority remitted the matter to the learned Tahsildar with the direction that recourse be taken to the Mamlatdars' Courts Act, 1906 ("Act"). The learned Tahsildar has, after remand, again granted relief to the respondents 3 to 7 and the challenge of the petitioners before the revisional authority has failed.