LILAJI BHODAJI Vs. COLLECTOR

JUDGEMENT

(1.) THIS petition is preferred under articles 226, 227 and 14 of the Constitution of India against the order dated 28. 4. 1992 passed by the Prant Officer and Assistant collector and also against the order dated 14. 12. 1992 passed in LP/appeal No. 137 of 1992, which was preferred against the above referred order dated 28. 4. 1992.

(2.) ONE Mr. Bodhaji Amtaji, father of present petitioner, was cultivating without authority, a piece of land bearing block no. 240 in survey No. 228 situated at village Katadara.

(3.) IN the petition, the petitioner has prayed that the order passed by the Prant officer giving the land in question to respondent No. 5, i. e. the order dated 28. 4. 1992 at Annexure - B, be set aside and the order passed by respondent No. 1 dismissing the appeal i. e. the order dated 14. 12. 1992 Annexure - C also be set aside and the petitioner be declared owner of the land bearing block No. 240 of survey No. 228. Ms. Gangwar, learned advocate appeared and argued for the petitioner and ms. Patel, learned AGP represented for respondent Nos. 1 to 4.