RAGHVENDRA YESHWANTRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition is filed challenging the notice at Exhibit F to the petition dated 05 06 1993 issued by the Additional Commissioner, Aurangabad Division, Aurangabad, initiating suo moto inquiry.

(2.) The Petitioner herein is a resident of Belkund, Taluka Ausa, District Latur. The Petitioner was served a notice under Section 17(1) and (2) calling upon him to furnish the return of his agricultural lands held, for the purpose of determination as to the holding. The Petitioner filed his return and after due inquiry, the Petitioner is declared non surplus holder by order dated 03 04 1976 passed by the Surplus Land Determination Tribunal, Ausa (For short, "S.L.D.T." The State Government filed Revision before the Additional Commissioner, Aurangabad Division, Aurangabad. The Petitioner herein filed say in the said revision. The Additional Commissioner by its order dated 18 05 1977 was pleased to set aside order dated 03 04 1976 passed by the S.L.D.T. Ausa and was further pleaded to remand the case for S.L.D.T. Ausa.

(3.) It is the case of the Petitioner that after remand of the case to the S.L.D.T., after proper inquiry as regards the holding of the Petitioner and after scrutiny of the documentary evidence produced by the Petitioner and even by visiting the spot/land and by taking spot inspection again came to the conclusion that the Petitioner is not a surplus holder.