KAMLAKAR HARIBHAU NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition Petitioners challenge order dtd. 21/3/2023 passed by the learned Minister (Revenue) partly allowing Revision Application filed by Respondent Nos.5 to 9 and confirming the order dtd. 17/6/2022 passed by the Deputy Director Land Records, Kokan (DDLR) directing that the Aakarphod Patrak No.12 of 1968 has been rendered infructuous and meaningless and that therefore sub division measurements be conducted in respect of Respondent Nos.5 to 9 of land bearing Survey No.78/1A and 78/1B.

(2.) Briefly stated, facts of the case are that a partition was recorded between Hari Balwant Naik, Mahadev Aba Naik and Ganesh Bhai Naik by statement made in front of Talathi in respect of various lands and as per the said statement, lands came to the share of three persons as under:- <IMG>JUDGEMENT_220_LAWS(BOM)2_2025_1.jpg</IMG>

(3.) For recording the above partition, Mutation Entry No.2414 was certified on 11/10/1955 thereby recording names of the three sharers in respect of various lands and areas as more particularly described in the said Mutation Entry.