MEENA A. RIZVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, by Consent of the parties.

(2.) By the present Petition under Article 226 of the Constitution of India, the Petitioner challenges the legality, validity and correctness of the orders dtd. 14/5/2009 passed by Respondent No.3 - Superintendent of Land Records, 29/3/2010 passed by Respondent No.2 - Deputy Director of Land Records, and 30/11/2011 ("the impugned order") passed by Respondent No.1 - State of Maharashtra, (collectively referred to as the "impugned orders"). By the said orders, the mutation entry effected in the Property Register Card in respect of land bearing Survey No.236, Hissa No.2, CTS No. B/1061, admeasuring about 1067.7 square metres, situate at Hill Road, Bandra (West), Mumbai- 400 050 ("the subject property"), in favour of the Petitioner came to be deleted, and the Petitioner's application for mutation of her name as owner was finally rejected by the Respondent No.1, despite the Petitioner's claim of title founded on a Consent Decree passed by this Court.

(3.) One Mr. John Alexander Dias was the original owner of several immovable properties, including the subject property. Upon his demise on 20/1/1966, the subject property devolved upon his widow, Mrs. Lidwina Mary Dias, who, according to the Petitioner, became the absolute owner thereof.