Bombay High Court
Shri. Manikrao Ganpat Bardkar vs The State Of Maharashtra Through Prin. ... on 1 April, 2021
Author: M.S.Karnik
Bench: M.S.Karnik
36. WP 6699-19.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6699 OF 2019
MANIKRAO GANPAT BARDKAR ..PETITIONER
VS.
THE STATE OF MAHARASHTRA & ORS. ..RESPONDENTS
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Mr. Vaibhav Ugle for the petitioner.
Mr. S.L. Babar, AGP for respondent Nos. 1 to 3.
Ms. Manisha A. Devkar for respondent No.4.
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CORAM : M.S.KARNIK, J.
DATE : APRIL 1, 2021 P.C. Heard learned counsel for the petitioner.
2. It is the contention of learned counsel for the petitioner that the respondent No.4 fled an appeal before the District Superintendent of Land Records ('DSLR' for short) after a delay of 45 years. The proceeding is fled under the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 for rectifcation of the area. It is the contention of learned counsel for the petitioner that at such a belated stage the appeal could not have been fled. He submits that the DSLR was in error in condoning the delay. Against the said order condoning the delay the petitioner fled an appeal under Section 247 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as 'the Code' for short) before the the Deputy Director of Land Records ('DDLR' for short). The DDLR by the impugned order observed that the appeal 1 Of 3 ::: Uploaded on - 01/04/2021 ::: Downloaded on - 02/04/2021 00:02:26 :::
36. WP 6699-19.doc under Section 247 of the Code is not maintainable and the remedy for the petitioner is to fle revision before the State Government.
3. To support his contentions learned counsel for the petitioner relies upon the decision of this Court in the case of Vishwanath S/ o Balawant Shingnapurkar vs. Yashwant s/o. Harishchandra Umale & anr.1
4. In my opinion, considering the provisions of Section 247 and Section 257 of the Code, against the order passed by the DSLR condoning the delay, the petitioner has a remedy of fling a revision before the DDLR. The petitioner has already fled an appeal which is held to be not maintainable. Liberty to convert the appeal before DDLR to a revision. Consequential amendment to be carried out.
5. In this view of the matter, the matter is remitted back to the DDLR. The appeal to be treated as the revision under Section 257 of the Code and heard on its own merits.
6. The parties to co-operate. The parties to appear before the DDLR on 21/4/2021, at 11.00 a.m. when the further schedule may be fxed.
7. The revision to be heard expeditiously and to be decided on its own merits and in accordance with law without being infuenced 1 Writ Petition No.5725/2015 decided on 1/2/2017.
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36. WP 6699-19.doc by any observations made by me in this order.
8. All contentions are kept open including the contention that the DSLR has no jurisdiction to entertain the appeal.
9. The Writ Petition is disposed of.
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