KRISHNABAI BHAUSAHEB GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The challenge in this Petition is to an order dtd. 30/11/2011 passed by the Minister (Revenue) in Revision Application No. 3407/830, whereby the Revision Application preferred by the Petitioners against an order passed by the Superintendent, Land Records, Pune on 19/5/2003, correcting the Consolidation Scheme in exercise of the power under Sec. 31A of the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 ("the Act, 1947") came to be dismissed affirming the order passed by the Deputy Superintendent, Land Records and a further order dtd. 10/10/2016, whereby the Review Application preferred by the Petitioners being [xxxxxxxxx] came to be dismissed.

(3.) The background facts leading to this Petition can be stated in brief as under: