HEMRAJ Vs. SUB DIVISIONAL OFFICER MOUDA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) The petitioners have challenged the order passed by the learned Sub Divisional Officer allowing the appeal filed by the respondent Nos. 2 to 4 under Section 247 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as "MLR Code"). The substantive challenge raised on behalf of the petitioner is that the appeal filed by the respondent Nos. 2 to 4 was not maintainable.