KACHRU Vs. VIJAY

JUDGEMENT

(1.) Objection is raised in the present petition to the order rendered by Secretary and Special Executive Officer (Appeal) of Revenue and Forest Department, allowing the appeal of the respondents.

(2.) In respect of village Pathri, Tehsil " " Phulambri, District Aurangabad, is concerned, the consolidation scheme was implemented in the year 1968. Petitioner is the owner and possessor of the land bearing original survey no. 21/1 admeasuring 2 Acre 9 Guntha, which is the ancestral property of the petitioner.

(3.) On the strength of the consolidation scheme enforced in the village, the Consolidation Officer effected the mutation entry no. 418 dtd. 7/2/1968. In the process, the land of the petitioner was re-numbered as gat nos. 47 and 48 admeasuring 2 Acre and 0.09 Are, respectively. Gut no. 48 originally was measured 0.09 Are, was erroneously recorded as 0.06 Are and was eventually re-numbered as survey no. 21/1/48.