CHANDRABHAGA LADKYA CHOUDHARY Vs. GAJANAN ARJUN GONDHALE

JUDGEMENT

(1.) By this Petition filed under Article 227 of the Constitution of India, the challenge is to the order dtd. 31/5/2023 passed by the Hon'ble Minister of Revenue in RTS 2723/Pra.Ka.48/J-4. By the impugned order, the Hon'ble Minister has quashed and set aside the order of the Additional Commissioner dtd. 16/12/2023 by which the Additional Commissioner had upset the orders of the Sub-Divisional Officer and Additional Collector refusing to condone the delay.

(2.) The Petitioners are the legal heirs of one Smt.Jamnibai Namdeo Manera, who was the daughter of Arjun Kanha Gondhale. For appreciation of the relationship of the parties, the genealogy is reproduced as under:

(3.) RTS Appeal 00216/2016 under Sec. 247 of the Maharashtra Land Revenue Code, 1966 (for short, "MLRC") was filed before the Sub-Divisional Officer by the legal heirs of Jamnibai Namdev Manera i.e. Ranjan Chandrabhaga, Shobhabai, Meenabai, heirs of Nandabai against Gajanan, Gangabai, heirs of Janubai, Anandibai and one M/s. Heer Realtors (Respondent No.27 herein), who was the subsequent purchaser of some of the subject properties from Gajanan. By the said Appeal filed on 18/7/1976, the Appellants challenged the Mutation Entry No.912 dtd. 14/6/1963 and Mutation Entry No.998 dtd. 22/2/1965 effected in respect of the following properties: