SUDHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition is filed challenging the judgment and order dated 11-08-1992 in Case No. 1989-ICH-R. 14 passed by the Additional Divisional Commissioner, Aurangabad Division, Aurangabad.

(2.) It is the case of the petitioner that in the year 1978, Additional Commissioner, Aurangabad Division, Aurangabad initiated proceedings under Section 45(2) of the Maharashtra Agricultural Lands (Ceiling and Holdings) Act, 1961 (For short, "Said Act") and same proceedings were finally decided on 30-03-1983 by which the matter was remanded back to the S.L.D.T. Majalgaon with certain directions to pass fresh order by making fresh inquiry.

(3.) It is further case of the petitioner that as per directions of the Divisional Commissioner, Aurangabad Division, Aurangabad under Section 45(2) of the said Act, the Chairman of S.L.D.T., Majalgaon conducted fresh inquiry and after completing the inquiry, held that Vinayak Patil is non surplus land holder, by its judgment and order dated 31-08-1988.