Bombay High Court
Parmeshwar Prakash Chavan And Others vs Asaram Sakharam Paithane And Others on 5 October, 2020
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 6408 OF 2020
(Parmeshwar Prakash Chavan and others Vs. Asaram Sakharam Paithane
and others)
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Dr. Swapnil D. Tawshikar, Advocate for the petitioners
Mr. P.N. Kutti, A.G.P. for respondent Nos.11 and 12
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CORAM : MANGESH S. PATIL, J.
DATE : 05.10.2020 PER COURT :
Heard.
2. The petitioners are impugning the judgment and order passed by the District Superintendent of Land Records, Jalna, dated 15.09.2017, allowing the appeal of the contesting respondents preferred under Section 255 (3) of the Maharashtra Land Revenue Code, 1966 ("MLRC", for short). It is pointed out that even while the Revision preferred by the petitioners was pending before the Deputy Director of Land Records, Aurangabad under Section 255 (2) of the MLRC against the order of condonation of delay, by the impugned order, the appeal itself has been decided finally making the Revision Petition infructuous. Hence, this Writ Petition.
3. Issue notice to the respondents returnable on 09.11.2020. The learned A.G.P. waives service of notice for respondent Nos.11 and 12. ::: Uploaded on - 05/10/2020 ::: Downloaded on - 06/10/2020 05:57:07 :::
2 WP6408-2020
4. There shall be ad-interim relief in terms of prayer clause (F) in operation till the next date.
[MANGESH S. PATIL] JUDGE npj/WP6408-2020 ::: Uploaded on - 05/10/2020 ::: Downloaded on - 06/10/2020 05:57:07 :::