SHIVANAND DKANDAPPA CHINUGUNDE Vs. SETTLEMENT COMMISSIONER & DIRECTOR OF LAND RECORDS, PUNE REGION, PUNE

JUDGEMENT

(1.) Heard the learned counsel appearing for the Petitioner and the learned AGP appearing for the State. We have heard the learned counsel appearing for Association of Talathis. Today an Affidavit has been tendered by Mr. Sambhaji Patingrao KaduPatil, Settlement Commissioner and Director of Land Records, which is affirmed on 4/12/2015. Paragraphs 1 to 5 of the said Affidavit read thus:

(2.) The statements made in the Affidavit are based on a circular issued by the same Officer to the District Collectors. Apart from what is stated in paragraph 5 of the Affidavit, it is stated in Clause II of the said Circular that till the process of verification of the uploaded data is completed, before issuing certified copies of the 7/12 extracts prepared on the basis of computerised record, the village Talathi will verify the same from the original record and satisfy himself that the certified copy contains the correct data.

(3.) Today, the learned counsel appearing for the Petitioner has tendered an additional Affidavit pointing out the instances of certified copies of the Revenue record issued which contains erroneous entries. In view of what is stated in the Circular dtd. 3/12/2015 and the aforesaid statements made by Mr. Sambhaji KaduPatil, the grievances made in the Petition have been taken care of.