(1.) Heard Mr. V.A. Kothale, learned counsel for the petitioner and Mr. K.L. Dharmadhikari, learned A.G.P. for respondent Nos. 2 to 4. Although the legal representatives of deceased respondent no.1 have been served, none appears on their behalf.
(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel appearing for the parties.
(3.) The present writ petition was filed by the original petitioner Vasant Babarao Shrirao, who is now represented by his legal representatives, challenging concurrent orders passed by the Sub Divisional Officer, Morshi, Additional Commissioner, Amravati and Divisional Commissioner, Amravati, whereby mutation entries made by the Tahsildar in favour of purchasers who had purchased plots from deceased petitioner, were set aside.