APPAJI TUKARAM PATIL Vs. RAOSAHEB TUKARAM PATIL

JUDGEMENT

(1.) The question involved in this special leave petition is directly covered by the decision of this court in the case of Nagesh Bisto Desai v. Khando Tirmal Desai. Following that decision it must be held that Patilki Watan lands on the resumption of Watans and their regrant under the Maharashtra Revenue Patels (Abolition of Office) Act, 1962 retained their character as joint family property and became partible. It follows that all the members of the joint family had a share in the said property as they had in any other property of the joint family. The special leave petition is therefore dismissed.