BALASO MHADGONDA PATIL Vs. HIRABAI MALGOANDA PATIL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) The legality, propriety and correctness of the order dated 7 th June, 2016 passed by the Principal Secretary and Officer on Special Duty (Appeals) Revenue and Forest Department condoning the delay in filing Review Application and the subsequent order dtd. 8/8/2016 allowing the said review by setting aside his own order dtd. 26/8/2014 passed in Second Revision Application No. R.T.A.3813/PK55/ J-5A/PK634/(02)/2014.AVP and affirming the order 30/6/2005 passed by the Additional Divisional Commissioner, Pune in RTS First Revision Application No. RTS/KOP/395/2003, are assailed in this petition.

(3.) The litigation has a checkered history yet the background facts necessary for the determination of this petition can be summarized as under: