Janardhan Rambhau Kanke And ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 6116 Bom

                                                                           934.WP.6609.22.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                             WRIT PETITION NO.6609 OF 2022

             JANARDHAN RAMBHAU KANKE AND OTHERS
                                 VERSUS
 THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS
                                    ...
            Advocate for Petitioners : Mr. Ravindra S. Shinde
             AGP for Respondent Nos.1 to 6: Mr. P.G. Borade
      Advocate for Respondent Nos.7 and 8 : Mr. Sambhaji S. Tope
                                    ...
                          CORAM         :   MANGESH S. PATIL, J.

                                    DATE    :    30.06.2022
PER COURT :
                 Heard.

2. The petitioners are aggrieved by the judgment and order passed by the learned Minister in a revision preferred by the respondent Nos.7 to 9 under Section 257 of the Maharashtra Land Revenue Code, 1966 whereby the learned Minister has quashed and set aside the orders passed by the Additional Collector as also the Commissioner and restored the one passed by the Tahsildar under Section 143 of the Maharashtra Land Revenue Code.

3. Pertinently, the order passed by the Divisional Commissioner in the year 2007 has been set at naught by the order under challenge in a revision preferred in he year 2021. There is no whisper in the order as regards the delay.

4. Be that as it may, issue notice to the respondents, returnable on 21.07.2022. Learned AGP waives service for respondent Nos.1 to 6. Learned advocate Mr. Tope waives service for respondent Nos.7 and 8. Till then operation of the order under challenge shall stand stayed.

(MANGESH S. PATIL, J.) habeeb