SAU VANITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally at the stage of admission with the consent of the learned counsel for the parties.

(2.) By this petition, the petitioners challenge the communication of the respondent No.3, dated 14.12.2015 demanding 'No Objection Certificate' from the Sub Divisional Officer, Achalpur before recording the mutation entry.

(3.) The petitioners purchased a plot of land from their vendor by a registered sale deed dated 13.02.2013. After purchasing the property on 13.02.2013, by an application dated 16.01.2015, the petitioners applied to the concerned authorities under the provisions of Section 149 of the Maharashtra Land Revenue Code for mutating their name in the revenue records. By the impugned order, the Deputy Superintendent of Land Records directed the petitioners to produce a No Objection Certificate from the Sub Divisional Officer, Achalpur. The petitioners have impugned the said order in the instant petition.