ANKUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Revision Petitioner was objector in Misc. Application No.135 of 2007 filed by Respondent No.4 Sangeeta alias Nirmala widow of Ramrao Patil which she filed for Heirship Certificate (hereinafter Nirmala to be referred as "Applicant" and present Petitioner Akush as "NonApplicant"). The other NonApplicants in the Application were present Respondent Nos. 1 to 3.

(2.) The Civil Judge, Senior Division, Ahmedpur before whom the Misc. Application was moved, rejected the application for Heirship Certificate. The Applicant Sangita carried the Appeal No.29 of 2011 and it came up before District Judge1 Ahmedpur, who allowed the appeal and directed issuance of Heirship Certificate. Thus the NonApplicant Ankush has now brought this Revision Petition.

(3.) To understand controversy, the facts in brief can be stated to be as under: