- (1.) HEARD learned counsel appearing for respective parties.
(2.) PERUSED the order passed on 10th September, 2008 by Circle Officer, Shirdi. Affidavit in reply has been filed by Miss Geetanjali Baviskar, Sub Divisional Officer, Shrirampur, in which she averred that on 27/11/2008 respondent No.3 Sub Divisional Officer rejected the three appeals bearing No.261, 262 and 263 of 2008 filed under the provisions of section 247 of the Maharashtra Land Revenue Code, 1966 (for short "the M.L.R.Code") and confirmed the decision of Circle Officer, Shirdi dated 10th September, 2008. The learned counsel Shri.Choudhari submits that the issues which were raised in main writ petitions and canvassed before this Court are involved even at the stage of making mutation entries in the 7 x 12 extracts. The authorities are adopting the same stand which was adopted while the writ petition was admitted and interim relief was granted. Therefore, in the light of this, the counsel submits that no useful purpose would be served in preferring appeals and Revisions under the M.L.R. Code to different authorities for getting the mutation entry recorded in the revenue record in respect of name of the applicant. The learned Assistant Government Pleader submitted that there are alternate efficacious remedies available and applicant should pursue the same. The Sub Divisional Officer had already rejected the appeals and, therefore, learned Asstt.Govt.Pleader submitted that these applications shall be dismissed.
(3.) I have perused the earlier order dated 19th June, 2008 passed by me in the group of Writ Petitions No.2833, 2834 and 2835 of 2008. Identical issues are raised by authorities which are already subject-matter of main writ petitions. The issue of recovery of revenue to the tune of Rs.66 Lakhs is raised. It is submitted by learned counsel Shri.Choudhari for the applicant that in the cases of around 25 such purchasers, mutation entries have been taken, but the revenue authorities, for the reasons best known to them, are not inclined to incorporate the mutation entry in the revenue record in respect of the applicant/petitioner.;