ALUWID ARCHITECTURAL PRIVATE LTD Vs. HOUSABAI JAGANNATH GAVHANE

JUDGEMENT

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

(2.) This Petition under Articles 226 and 227 of the Constitution of India assails the legality, propriety and correctness of an order dated 6 th September, 2022, passed by the District Superintendent of Land Records, Pune on an application for condonation of delay in preferring an Appeal, purportedly under Sec. 247 of Maharashtra Land Revenue Code, 1966 ("the Code, 1966"), whereby the Superintendent of Land Records was persuaded to condone the delay of more than 50 years in preferring the Appeal.

(3.) Shorn of superfluities, the background facts can be stated in brief as under:-