SMITA BALASAHEB MADHAWAI Vs. BHAUSAHEB RUPCHAND MADHAWAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of an order dtd. 30/7/2021, passed by the Minister (Revenue) in RTS-3021/P.K.130/J-6, whereby the Minister allowed the Revision Application by setting aside an order dtd. 18/6/2021, passed by the Sub-Divisional Officer, Yeola in RTS Appeal No. 1 of 2021, condoning the delay in preferring the Appeal against Certification of Mutation Entry No.1510, in respect of agricultural lands bearing Gat Nos. 27 and 28, situated at Jalgaon Neur, Tal. Yeola, Dist. Nashik ("the subject land").

(3.) Background facts necessary for the determination of this Petition can be summarized as under:-