Bombay High Court
Parmeshwar Kisan Bakal And Others vs Bhagwan Kondiba Raut And Others on 27 June, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
38 WRIT PETITION NO.6539 OF 2022
PARMESHWAR KISAN BAKAL AND OTHERS
VERSUS
BHAGWAN KONDIBA RAUT AND OTHERS
...
Advocate for Petitioners : Mr.Shaikh Mazhar A. Jahagirdar
...
CORAM : MANGESH S. PATIL, J.
Dated: June 27, 2022 ...
PER COURT :-
Heard.
2. It appears that not only the parties but even the Authorities before whom they have been conducting the proceedings, have apparently overlooked the fact that the original proceeding sought to be initiated by the respondents is in the nature of modifcation of a scheme fnalized under the Bombay Prevention of Fragmentation and Consolidation of Holdings Act 1947. The basic Authority under the purported exercise of powers under Section 247 of the Maharashtra Land Revenue Code (MLRC) 1966, allowed the application of the respondents for condonation of delay and by the impugned order, the Appellate Authority has refused to entertain revision preferred by the petitioners under Section 257 of the MLRC.
3. Issue notice to the respondents, returnable on 25 July 2022.
( MANGESH S. PATIL, J. ) SPT ::: Uploaded on - 28/06/2022 ::: Downloaded on - 29/06/2022 05:03:25 :::