RAMLAKHANSINGH RAMBHAVANSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent of learned Advocates for the parties.

(2.) The petitioners have prayed for a declaration that the land gifted by them to the respondent/State should be used only by the respondent Nos. 2 and 3 i.e. Collector, Chandrapur and Executive Engineer, Public Works Department, Circle No.2, Chandrapur for construction of Tahsil Office cum other building of Tahsil office.

(3.) The petitioners made a Gift on 10-2-2004 of land bearing Survey No.175, admeasuring 2.00 Hectares for the construction of Tahsil Office and other buildings related to the Tahsil Office. This Gift was accepted by the respondent/State and has been acted on. Now, the petitioners have moved this Court on an apprehension that the respondents are constructing a Sports Complex and they should be restrained from doing so and use the land for the purposes for which it was gifted.