VISHWANATH SAHADU WAKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner challenges the Order dtd. 11/12/2020, passed by the Hon'ble Minister (Revenue) in Revision RTS No.3413/4578, by which the Hon'ble Minister has allowed the Revision preferred by Respondent Nos. 2/3 and has set aside the Order dtd. 5/6/2013, passed by the Additional Commissioner, Pune and has confirmed the Order dtd. 24/6/2011 passed by the Additional Collector. The Hon'ble Minister has directed conduct of enquiry by the Collector, Pune under Sec. 59(b) of the Maharashtra Land Revenue Code, 1966 (MLRC) about sale of land in question without permission of the Competent Authority in view of Circular dtd. 13/11/1979.

(2.) Brief facts of the case are stated thus:

(3.) However, after 10 years of certification of the Mutation Entry, Maruti Sonawane took a volte face and filed Appeal under Sec. 59(b) of MLRC, seeking return of possession of the sold land. His Application was rejected by the Assistant Collector by Order dtd. 22/2/1979. It appears that some persons claiming to be tenants thereafter filed an Application under Sec. 84 of the Maharashtra Tenancy and Agricultural Lands Act, 1948 before Sub-Divisionalofficer, Junnar, Pune, which is also dismissed by Order dtd. 18/3/1970. Thereafter, there was a quietus for a long time during which no proceedings were filed in respect of the land. After death of their father, names of Petitioners were recorded vide Mutation Entry No. 2327.