Order Passed Against a Dead Person in Suo Motu Revenue Proceedings Is a Nullity and Void Ab Initio.

The subject property, originally owned by one Ramchandra Naik and later inherited by protected tenant Babu Nana Jadhav, was the subject of purchase certificate under Section 32M of the MTAL Act

In 1982, the Petitioner’s father executed a lease for a portion of the land, but revenue authorities refused mutation, citing potential tribal-to-non-tribal transfer violations

Babu Jadhav allegedly adopted the Petitioner in 1986 and passed away on October 18, 1988

Posthumously, in 1989, the Sub-Divisional Officer (SDO) initiated suo motu proceedings under Section 36A of the Maharashtra Land Revenue Code (MLRC) and concluded, based on statements from Jadhav’s heirs, that the family belonged to the "Sonkoli" caste (non-tribal), thereby dropping the restoration case

In 2023, after a 34-year delay, Jadhav's legal heirs challenged the 1989 order

The Additional Commissioner condoned the delay and set aside the SDO’s order on merits, a decision upheld by the Revenue Minister

Section 36A of the Maharashtra Land Revenue Code, 1966, which restricts the transfer of occupancies from Tribals to non-Tribals and mandates inquiries into such transfers

The precedent in Terraform Magnum Limited v. State of Maharashtra, establishing that caste/tribe status must be validated by the Caste Scrutiny Committee and cannot be determined by revenue officers like the SDO

The principle from Ashok Transport Agency v. Awadhesh Kumar, holding that an order passed against a dead person is a nullity

The doctrine from AL-CAN Export Pvt. Ltd. v. Prestige H.M. Polycontainers Ltd., asserting that a Writ Court should not interfere if doing so would revive an illegal or void order

The court reasoned that the original 1989 SDO order was fundamentally flawed as it was passed against Babu Jadhav, who had died a year prior

The SDO exceeded his jurisdiction by determining the "Sonkoli" caste status, a task reserved exclusively for the Caste Scrutiny Committee

Regarding the 34-year delay, the court noted that Jadhav’s heirs were illiterate rural tribals who only gained knowledge of the order in 2010 during collateral proceedings

Since the 1989 order was a nullity (non-est), the court held that the delay was secondary to the need to vacate a void order

The court found that the suo motu inquiry was initiated without any actual transfer document existing at that time, making the proceedings baseless

Consequently, the Revenue Authorities correctly exercised a "justice-oriented approach" to condone the delay and set aside the jurisdictional illegality

The court dismissed the Writ Petitions, affirming the orders of the Revenue Minister and Additional Commissioner