R. M. Lodha, J. - (1.) Delay condoned in SLP (C) No.22662/09 CC 2563.
(2.) Leave granted in both matters.
(3.) The short question that arises for consideration in this appeal by special leave is whether power of revision in Section 257 of Maharashtra Land Revenue Code, 1966 can be exercised at any time although no time has been prescribed for exercise of such power.;