2015 AIR SCW 6277 ::2016 (1) ABR 1 ::(2016) 1 WLC(SC)CVL 281 ::2016 (2) SCC 213 ::(2016) 1 RecCivR 258 ::(2015) 12 Scale 401 ::AIR 2016 SC (Civil) 979 ::(2016) 6 AllMR 468 (SC) ::(2016) 1 Bom CR 264 ::(2016) 5 Mah LJ 12 ::(2015) 6 Mah LJ 915 ::(2015) 156 AllIndCas 118 (SC)

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): M. Y. Eqbal, C. Nagappan , JJ

Maharashtra Land Revenue Code (41 of 1966) , S.257— Second Revision- Maintainability- Minister concerned of State Govt. can entertain second revision. A bare reading of the S. 257 would show that the provision uses the word 'and' for State Government but for other Revenue officers it uses the word 'or'. The language and the words used in the said provision suggest that jurisdiction of the State Government is concurrent with the jurisdiction of other Revenue officers in deciding the revision. Hence, even if one party goes to the Commissioner in revision, the State Government can still be approached under Section 257 for revision. The power of revision exercised by any Revenue officer including the Commissioner is a proceeding by a subordinate officer and the State Government can satisfy itself as to the legality and propriety of any decision including the order passed in revision by the Revenue officers.(Para 27) From perusal of the entire scheme of the Code including Section 257, it is manifest that the revisional powers are not only exercisable by the State Government but also by certain other Revenue officers. There is nothing in the Code to suggest that if these revisional powers are exercised by a Revenue officer who has jurisdiction, it cannot be further exercised by a superior Revenue officer or by the State Government. A....