LAXMI INDUSTRIAL ESTATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petitioner had filed a Revision under Section 247 of the Maharashtra Land Revenue Code, 1966 before the State of Maharashtra which was registered as No. Land 2614/M.No. 33/L-3. The same has been dismissed by the Hon'ble Minister for Revenue vide order dated 24 th November 2017 (Date wrongly typed as 29th November 2017 in the Writ Petition and the prayer clause thereof). As a result of the Revision being dismissed the order dated 19th March 2011 passed by the Collector Mumbai Suburban in the Appeal filed by the petitioner stands confirmed.

(2.) For record, it may be noted that the Collector's order dated 19th March 2011 grants non-agricultural permission under Section 44 of the Maharashtra Land Revenue Code in favour of the Crystal Pride Developers; respondent No.3 in the Writ Petition in respect of land bearing Survey No. 41/1/A, CTS No. 1/A/286 village Oshiwara Taluka Andheri, Mumbai.

(3.) The 3rd respondent had purchased the said property vide Deed of Conveyance dated 30th May 2010. The petitioner claims title to the said land.