BEHRAM SHERIAR IRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition, under Article 227 of Constitution of India, is directed against the order passed by the Additional Commissioner, dated 27-2-1987 in Appeal Desai CLN 2007/86.

(2.) BRIEFLY stated, after the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 came into force, the petitioner, filed his return. The Surplus Land Determination Tribunal, Palghar by his order dated 15-3-1976 was pleased to drop the said proceeding having held that the holding of the petitioner was less than the ceiling limit.

(3.) AFTER a lapse of about 10 years the Tahasildar and Chairman, Surplus Land Determination Tribunal, Palghar initiated suo moto proceedings for an enquiry to determine the ceiling limit of the petitioner. By order dated 23-2-1986, the Tahasildar and Chairman, Surplus Land Determination Tribunal, after examining the records held that the holding of the petitioner was less than the ceiling limit and accordingly dropped the proceedings.