BHIMA SHIVRAM SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) The petitioners, who concededly are encroachers, are assailing the order dated 05.12.2017 rendered by respondent 5 in revision, whereby and whereunder respondent 5 held that the notice dated 18.05.2015 issued by respondent 4, Estate Manager, Maharashtra State Farming (Corporation) calling upon the petitioners to vacate the encroached land, is legal.

(3.) The petitioners contend that the encroached land is occupied by the petitioners before 1990, and that, in view of the policy of the State Government as is manifested in the Government Resolutions dated 28.11.1991 and 14.08.2001, the petitioners are entitled to regularization of the encroached land. The petitioners contend that they belong to the Bhilla Adivasi community which is a scheduled tribe.