BHIMRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Civil Revision Application is filed challenging an order dtd. 21/8/2021 passed below Exh. 1 in M.A.R.J.I. Application No. 38/2019, by District Judge-1, Vaijapur, Dist. Aurangabad, by which application for condonation of delay of 4 years 7 months and 8 days in filing appeal was rejected.

(2.) Respondent no. 2 had filed a Petition under the provisions of Bombay Regulation Act, 1827 for issuance of Heirship Certificate. The said petition was allowed by Civil Judge, Senior Division, Vaijapur, Dist. Aurangabad vide order dtd. 22/9/2014.

(3.) Applicants thereafter preferred a review petition challenging the order dtd. 22/9/2014 and the same was rejected on 24/2/2015. Applicants also filed suit being R.C.S. No. 144/2015 for a declaration of ownership and permanent injunction in respect of the same property.