DASRAO LAXMANRAO DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petition is filed challenging the judgment and order dated 30091993 passed by Respondent No. 2 Additional Divisional Commissioner, Aurangabad Division, Aurangabad, which is at Exhibit-D of the petition.

(2.) The Petitioner herein is resident of Parbhani. It is the case of the Petitioner that, his grant father namely Dasrao s/o Laxmanrao Deshpande has given land to the Petitioner and his sister by way of will 11061970. Said Dasrao Deshpande died on 25101975. After the death of grandfather, on 15111975 the mutation entry has been taken by Revenue Authority to that effect. The Petitioner further submits that, in the month of December 1975 he came to know that inquiry under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (For short,"Said Act") has been initiated against his grandfather but because of his death the Petitioner appeared before Respondent No. 3 Surplus Land Determination Tribunal, Gangakhed, District Parbhani (For short,"S.L.D.T.") and submitted his detail reply to Respondent No. 3.

(3.) On the other hand, learned A.G.P. submitted that the Additional Divisional Commissioner, Aurangabad Division, Aurangabad within its power, initiated proceedings and therefore, this Court may not interfere in the impugned judgment and order passed by the Additional Commissioner.