PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Heard finally at the admission stage with the consent of learned counsel for the respective parties.

(2.) The petitioner, son of the original owner of the land, Gut No. 1206, assails the order dtd. 9/7/2015 passed by the Respondent No.1 the State Minister (revenue), Government of Maharashtra in Appeal No. 3315/899/PK-197/J-6 whereby dismissed the Appeal, to correct the consolidation scheme of land Gut No.1206 at village Kashti, Tq. Shrigonda and the order/communication dtd. 15/7/2014 of Respondent No.3 informing the Petitioner that his application was disposed of without any action. Also, the order/communication dtd. 3/7/2014 of Respondent No.2, thereby directed Respondent No.3 to scrutinise the scheme and inform the Petitioner accordingly, has preferred this petition.

(3.) Shorn of superfluities, the background facts of the case can be stated in brief, as follows :-