SHIVRAM A. GALBE Vs. THE STATE OF MAHARASHTRA, THROUGH GOVERNMENT PLEADER HIGH COURT AURANGABAD 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. 1978/ICHR/533.

(2.) THE Petitioner is resident of village Devegaon, Tq. Pathri and at present residing at Sailu district Parbhani. The Petitioner is original land holder in the proceedings under the subject matter. The Petitioner filed return Under Section 12 of the Ceiling Act in the year 1975. The S.L.D.T. Pathri after going though the relevant record came to the conclusion that the Petitioner is surplus land holder to the extent of 19 Hector 92R from Sy. No. 92 to the extent of 09H 09R situated at village Renkali and to the extent of 09H 17R situated at village Simurgavan vide judgment and order dated 13.03.1976. Thus, the S.L.D.T. held the Petitioner as surplus land holder to the extent of 19H 09R. The excess land is also given in possession to who the said land has been allotted by the competent authority.

(3.) ON the other hand the learned Additional Government Pleader vehemently opposed the petition and submitted that, the notices are 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.