HEIRS Vs. HEIRS

JUDGEMENT

(1.) Heard Mr. N.R.Mehta, learned advocate, for Mr. R.N.Shah, learned advocate for the petitioner, and Mr. Manan Mehta, learned AGP for the respondent - State.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) The petitioner is aggrieved by orders passed by the concerned authorities whereby the authorities have held that the petitioner committed breach of the provisions under the Bombay Land Revenue Code and Bombay Tenancy & Agricultural Lands Act and that therefore, the possession of the land in question shall be taken over and the land shall vest in the government without any encumbrances.