BAPU GUNDA MIRJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the learned Counsel appearing for the parties made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 7 8 2013 passed by the Hon'ble Minister for State for Revenue by which order, the Appeal filed by the Respondent Nos.4 and 5 herein came to be allowed and resultantly the order dated 30 1 2013 passed by the Deputy Director Land Records, Pune Region, Pune, came to be set aside.

(3.) The facts necessary to be cited for adjudication of the above Petition can be stated thus :