RAHIBAI LAXMAN LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Keshav Borhade, learned counsel appearing for the Petitioners, Mrs. Srivastava, learned AGP appearing for the State/Respondent Nos.1 and 2 and Mr. Tejas Deshmukh, learned counsel appearing for Respondent Nos.3 to 8.

(2.) The challenge in the present Writ Petition is to the legality and validity of the order dtd. 18/4/2023 passed by the District Superintendent of Land Records in Appeal dz-,d=h@v-dz5419@2022@2732. The challenge in the said Appeal was to the Mutation Entry No.3130.

(3.) At the outset, it is the contention of Mr. Deshmukh, learned counsel appearing for the contesting Respondents that the Writ Petition be not entertained in view of the availability of the alternate remedy. He submitted that there is Appeal provided under Sec. 247 of the Maharashtra Land Revenue Code, 1966 ("the said Code"). The said Sec. 247 reads as under:-