PANDURANG DHONDLI KHAPE, Vs. ATMARAM BAPU SHINDE

JUDGEMENT

(1.) By the present Petition, Petitioners have challenged the legality and validity of Order dtd. 23/9/2013 passed by the District Superintendent Land Record, Sangli. .

(2.) Briefly stated the facts are as under:-

(3.) This order is challenged in the present Petition on the ground that the District Superintend of Land Record did not have the jurisdiction to consider such an Application beyond the period of three years which is the limitation period prescribed in such cases. Petitioners have further averred that while passing the impugned order, the entire evidence has not been appreciated by the Competent Authority in its right perspective.