MAROTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned Counsels appearing for the parties.

(2.) This writ petition challenges the order dated 22.4.2002 passed by the Sub-Divisional Officer, Bramhapuri in Case No. 697/L.N.D.31/75-76 Mouza-Vilam, Taluka Nagbhid, Bramhapuri. The Sub-Divisional Officer has exercised powers under Section 5A of the Maharashtra Restoration of the Lands to Scheduled Tribes Act, 1974 (hereinafter referred to as the said "Act") and has held that the land in question is deemed to have been acquired and stands vested in the State Government free from all encumbrances.

(3.) The Petitioner preferred an Appeal No. TRI/6-A-109/2006 before the Maharashtra Revenue Tribunal, Nagpur (M.R.T. for short), challenging the aforesaid order. The M.R.T. has dismissed the said appeal and confirmed the order passed by the Sub - Divisional Officer, by its judgment and order dated 19.4.2010. Hence, this writ petition.