DHANANJAY DEORAM JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by the consent of the parties.

(2.) The Tahsildar has passed certain orders and has carried out mutation entries by recording the factum of lis-pendence. The Petitioner has moved an application/representation dtd. 23/3/2023 calling upon the Tahsildar to review his own orders and set aside the mutation entries that were carried out under his orders.

(3.) The learned AGP submits that merely because a representation is filed, does not mean that the Court should direct an Officer to entertain a revision. So also, this would amount to seeking a review by the Tahsildar of his own mutation entries.