Bombay High Court
Baban Chiman Tajane vs The Apar Tahsildar Pimpri Chinchwad And ... on 31 January, 2022
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
SWAROOP Digitally signed by
SWAROOP
SHARAD SHARAD PHADKE
20. civil wp 146-22.doc
Date: 2022.02.01
PHADKE 20:45:39 +0530
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 146 OF 2022
Baban Chiman Tajane .. Petitioner
Versus
The Apar Tahsildar Pimpri Chinchwad & Ors. .. Respondents
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Mr. S. V. Sadavarte for the Petitioner
Ms. S. D. Vyas, 'B' Panel Counsel for the State
Mr. Ravi Kadam for the Respondent No.5
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CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : JANUARY 31, 2022
(Through Video Conferencing)
P.C.:
. Respondent No. 5 has made an application to the Tahsildar, Pimpri
Chinchwad for change of mutation entry. The said Application is made under Section 155 of the Maharashtra Land Revenue Code, 1966 (MLRC) which pertains to correction of clerical errors. However the Tahsildar without realizing that the Application is made by the Petitioner by invoking incorrect provision of law issued notice dated 17.11.2021 to the Petitioner which is impugned by the Petitioner herein.
2. The Tahsildar ought not to have issued a notice in view of the Application being made before him by Respondent No. 5 under Section 155 of the MLRC for change in mutation entry. In view thereof, the impugned 1 of 2
20. civil wp 146-22.doc notice dated 17.11.2021 is set aside. Respondent No. 5 to take steps to redress his grievance under the relevant provisions of law.
3. The above Writ Petition is accordingly disposed of.
4. All contentions of the parties are kept open.
[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.] 2 of 2