SHREE DHARMANATH VENTURES LLP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Tulzapurkar, learned Senior Advocate for Petitioner; Ms. Nimbalkar, learned AGP for Respondent Nos. 1 to 3; Mr. Shiralkar, learned Advocate for Respondent Nos. 10, 11 and 24 and Mr. Patil, learned Advocate for Respondent Nos. 30 to 35.

(2.) The order impugned dtd. 11/11/2022 in the present Writ Petition is passed by the learned Sub-Divisional Officer (SDO) in First Appeal proceedings under the provisions of Sec. 247 of the Maharashtra Land Revenue Code, 1966 ("M.L.R.C."). First Appeal was filed to challenge the order passed by the learned Tahasildar in respect of Mutation Entry No. 1970 in the name of the Petitioner. It is an admitted position that the aforesaid Mutation Entry was mutated and has stood in the revenue record i.e. the 7 X 12 extract, inter alia, pertaining to 9310 sq.mtrs. out of 55000 sq. mtrs. of the larger property since long.

(3.) Mr. Tulzapurkar restricts his case only to the aforesaid property i.e. 9310 sq.mtrs. belonging to Petitioner.