SAKHARAM TUKARAM DHORMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) This petition impugns the order dtd. 24/8/2010, passed by the Hon 'ble Minister (Revenue), Mantralaya, Mumbai, in Revision No.221/2017, thereby allowing revision filed by the respondent Nos. 3 and 4.

(3.) The petitioner and respondent No.5 are the real brothers i.e. sons of Tukaram Dhormare. The property original Survey No.79 is their ancestral property. The said land Survey No.79, in consolidation scheme was converted in two Gut numbers i.e. Gut Nos. 243 and 244. Land Gut No.244 has fallen to the share of respondent No.5, whereas the land Gut No.243 has come to the share of petitioner. Respondent No.3 is wife of respondent No.5. Respondent Nos. 4 and 6 are sons of respondent Nos. 5 and 3.