TUKARAM S/O GOPALRAO NAKATE Vs. THE STATE OF MAHARASHTRA, COPY SERVED THROUGH GOVERNMENT PLEADER HIGH COURT AND THE ADDITIONAL COMMISSIONER, AURANGABAD DIVISION

JUDGEMENT

(1.) THIS petition takes exception to the notice dated 14.07.1992 issued by the Additional Commissioner, Aurangabad Division, Aurangabad bearing No. 1987/ICHR/82.

(2.) THE Petitioner is resident of Hadgaon, Tq. & Dist. Parbhani. The Petitioner filed return under Section 12 of the Maharashtra Agricultural Land (Ceiling on Holdings) Act, 1961. The Petitioner all relevant record required by the Tribunal. The S.L.D.T. after going though the relevant record came to the conclusion that the Petitioner is not a surplus land holder vide judgment and order dated 17.04.1976.

(3.) ON the other hand the learned Additional Government Pleader vehemently opposed the petition and submitted that, the notice is rightly issued by the Additional Commissioner, Aurangabad Under Section 45(2) of the said Act. Therefore, this writ petition is devoid of any merits and same may be dismissed.