KESHAVRAO ATTAMARAMJI PARDHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally with the consent of the learned Counsel for the parties.

(2.) The order dated 26-9-2014 passed by the respondent No. 1 in proceedings under section 257 of the Maharashtra Land Revenue Code, 1966 (for short, the Code) is under challenge in this writ petition.

(3.) The relevant facts are that the petitioner No. 4 is a trust registered under the Maharashtra Public Trusts Act, 1950. A mutation entry dated 20-10-1993 bearing No. 1753-D in respect of a property owned by the Trust came to be made in favour of one Sudamabai Sharma. The Trust challenged the said mutation entry in proceedings under section 247 of the Code. The Sub-Divisional Officer by order dated 14-8-1996 allowed the appeal and set aside the mutation entry. This order was continued by the Additional Collector on 15-7-1998. The revision application filed by said Sudamabai was not entertained by the Additional Commissioner as it was time barred. This order is dated 3-6-2004. Thereafter on 29-4-2013 a second revision application was preferred under section 257 of the Code before the State Government. By the impugned order, the revision application has been allowed and after setting aside the earlier orders, the proceedings have been remanded for fresh adjudication to the Sub-Divisional Officer.