UJWALA RAJIV DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for parties, Petitions are taken up for hearing.

(2.) These Petitions challenge common Judgment and Order dtd. 28/09/2017 passed by the President, Maharashtra Revenue Tribunal, Mumbai, rejecting Revision Applications filed by the Petitioner. In her Revision Applications, Petitioner had challenged various orders passed by the Sub-Divisional Officer, Panvel ('SDO') in various Tenancy Appeals instituted by her, whereby the SDO has refused to condone the delay and has accordingly dismissed the Tenancy Appeals. The issue in the present Petitions is thus about condonation of delay in filing Tenancy Appeals before the SDO.

(3.) All the Petitions involve similar facts. For the purpose of brevity, facts of Writ Petition No.12495/2018 are narrated. Petitioner claims that her grandfather Shri Bhagwan Hari Shringarpure purchased land bearing Survey No.3 situated at Village Ambe Tarfe Waje, Taluka Panvel, District Raigad and became its owner. That said Bhagwan Hari Shringarpure expired in the year 1966, after which the land was inherited by Petitioner's father Shri Vasant Bhagwan Shringarpure, who had one son by name Shekhar Vasant Shringarpure and one daughter by name Ujwala Rajiv Dalvi (Petitioner). Petitioner's father Shri Vasant Bhagwan Shringarpure expired in the year 1973. Shekhar Vasant Shringarpure (Petitioner's brother) was a bachelor and expired in the year 1993.