VIRENDRA S/O JAGJIWAN RAJE Vs. COLLECTORATE, YAVATMAL

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) Undisputedly, the entry in respect of the property in question stood in the name of Raje Udaram Balwantrao and it is sought to be changed for the first time in the year 2013 at the instance of respondent No. 3. Undisputedly, none of the legal heirs of Raje Udaram Balwantrao was noticed before changing the entry.