RAMESH TULSHIRAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Bhandari, learned Counsel appearing on behalf of the petitioner, learned AGP appearing for respondent Nos.1 to 5 and Mr. Deshmukh, learned Counsel appearing on behalf of respondent No.6.

(2.) The petitioner is before this Court with the following prayers :

(3.) It is the submission of learned Counsel for the petitioner that the petitioner is a permanent resident of town Bhusaval, District Jalgaon and is owner of land bearing Survey No.177/1-C, situated at Bhusaval Shivar, Taluka Bhusaval, Dist. Jalgaon. The said property is ancestral property of the petitioner and in the partition of the joint family properties effected in the year 1984, it was allotted to the share of the petitioner. The said land is admeasuring 7200 square meters. Part of the property i.e. area of 5212.10 square meters is already converted to non-agricultural use and the remaining part i.e. area of 1993.60 square meters is affected by reservation No.61 for shopping complex and vegetable market in the Regional Plan for Jalgaon and Bhusaval. Certain details for the Regional Plans and its notification are as follows: